Section 9(3) in Mental Healthcare (Central Mental Health Authority and Mental Health Review Boards) Rules, 2018
(3)[ The Central Government may, remove from office a non-official member of the Central Mental Health Authority, if he, -(i)Has been adjudged as an insolvent; or(ii)Has been convicted of an offence which, in the opinion of the Central Government, involves moral turpitude; or(iii)Has become physically or mentally incapable of acting as a member; or(iv)Has acquired such financial or other interest as is likely to affect prejudicially his function as a member; or(v)Has so abused his position as to render his continuance in office prejudicial to the public interest; or(vi)Remains absent for three consecutive meetings of the Central Mental Health Authority except for reasons beyond his control or without permission of the chairperson.]
