The Central Government may, remove any Member from his office, if he-(a)is an undischarged insolvent; or(b)has engaged at any time, during his term of office, in any paid employment without the permission of the Central Government; or(c)has been convicted of an offence which, in the opinion of the Central 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 continuance in office prejudicial to the public interest; or(f)has become physically or mentally incapable of acting as a Member:Provided that where a Member is proposed to be removed on any ground, he shall be informed of charges against him and given an opportunity of being heard in respect of those charges.
