Section 7(2) in The Commissions For Protection Of Child Rights Act, 2005
(2)Notwithstanding anything contained in sub-section (1), the Central Government may by order remove from office the Chairperson or any other Member, if the Chairperson or, as the case may be, such other Member,-(a)is adjudged an insolvent; or(b)engages during his term of office in any paid employment outside the duties of his office; or(c)refuses to act or becomes incapable of acting; or(d)is of unsound mind and stands so declared by a competent court; or(e)has so abused his office as to render his continuance in office detrimental to the public interest; or(f)is convicted and sentenced to imprisonment for an offence which in the opinion of the Central Government involves moral turpitude; or(g)is, without obtaining leave of absence from the Commission, absent from three consecutive meetings of the Commission.
