Section 8(4) in The Indian Council Of World Affairs Act, 2001
(4)The Central Government shall remove a member if he-(a)becomes subject to any of the disqualifications mentioned in sub-section (4) of section 7; or(b)refuses to act or becomes incapable of acting; or(c)is, without obtaining leave of absence from the Council, absent from three consecutive meetings of the Council; or(d)in the opinion of the Central Government, has so abused his position as to render his continuance in office detrimental to the public interest:Provided that no member shall be removed under this clause unless he has been given a reasonable opportunity of being heard in the matter.
