(4)If in a Social Security Organisation or a Committee thereof, the Central Government or the State Government, as the case may be, is of the opinion that-(a)any member thereof representing employers or the employees or the unorganised workers, as the case may be, ceases to adequately represent so; or(b)any member thereof representing to be an expert in a specified area, is later on found not to possess sufficient expertise in that area; or(c)having regard to exigencies of circumstances or services in such Government, the member thereof representing such Government cannot continue to represent the Government, then, such Government may, by order, remove such member from his office:Provided that no person shall be removed under clause (a) or clause (b), unless that person has been given an opportunity to show cause as to why he should not be removed.
