Section 16(9) in The National Food Security Act, 2013
(9)The State Government may remove from office the Chairperson or any Member who—(a)is, or at any time has been, adjudged as an insolvent; or(b)has become physically or mentally incapable of acting as a member; or(c)has been convicted of an offence which, in the opinion of the State Government, involves moral turpitude; or(d)has acquired such financial or other interest as is likely to affect prejudicially his functions as a member; or(e)has so abused his position as to render his continuation in office detrimental to the public interest.
