Section 18(1) in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012
(1)The State Government may remove from office any nominated member who -(a)has been adjudged an insolvent ; or(b)has been convicted of an offence involving moral turpitude; or(c)has become physically or mentally incapable of acting as such nominated member of State Advisory Board ; or(d)has acquired such financial or other interest as is likely to affect prejudicially his functions as the nominated member of State Advisory Board ; or(e)has so abused his position as to render his continuance in office prejudicial to the public interest.
