53K. Removal and suspension of Chairperson and Members of Appellate Tribunal. -
(1)The Central Government may, in consultation with the Chief Justice of India, remove from office the Chairperson or any other Member of the Appellate Tribunal, who-(a)has been adjudged an insolvent; or(b)has engaged at any time, during his term of office, in any paid employment; or(c)has been convicted of an offence which, in the opinion of the Central Government, involves moral turpitude; or(d)has become physically or mentally incapable of acting as such Chairperson or other Member of the Appellate Tribunal; or(e)has acquired such financial or other interest as is likely to affect prejudicially his functions as such Chairperson or Member of the Appellate Tribunal; or(f)has so abused his position as to render his continuance in office prejudicial to the public interest.(2)Notwithstanding anything contained in sub-section (1), no Chairperson or a Member of the Appellate Tribunal shall be removed from his office on the ground specified in clause (e) or clause (f) of sub-section (1) except by an order made by the Central Government after an inquiry made in this behalf by a Judge of the Supreme Court in which such Chairperson or Member had been informed of the charges against him and given a reasonable opportunity of being heard in respect of those charges.
