Section 5(3) in The National Commission For Minority Educational Institutions Act, 2004
(3)The Central Government shall remove a person from the office of Member if that person(a)becomes an undischarged insolvent;(b)is convicted and sentenced to imprisonment for an offence which, in the opinion of the Central Government, involves moral turpitude;(c)becomes of unsound mind and stands so declared by a competent Court;(d)refuses to act or becomes incapable of acting;(e)is, without obtaining leave of absence from the Commission, absent from three consecutive meetings of the Commission; or(f)in the opinion of the Central Government, has so abused the position of Chairperson or Member as to render that persons continuance in office detrimental to the public interest:Provided that no person shall be removed under this clause until that person has been given an opportunity of being heard in the matter.
