Section 7 in National Medical Commission Act, 2019
7. Removal of Chairperson and Member of Commission.
(1)The Central Government may, by order, remove from office the Chairperson or any other Member, who -(a)has been adjudged an insolvent; or(b)has been convicted of an offence which, in the opinion of the Central Government, involves moral turpitude; or(c)has become physically or mentally incapable of acting as a Member; or(d)is of unsound mind and stands so declared by a competent court; or(e)has acquired such financial or other interest as is likely to affect prejudicially his functions as a Member; or(f)has so abused his position as to render his continuance in office prejudicial to public interest.(2)No Member shall be removed under clauses (e) and (f) of sub-section (1) unless he has been given a reasonable opportunity of being heard in the matter.
