Section 15(1) in The Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016
(1)The Central Government may remove from office, the Chairperson, or a Member, who-(a)is, or at any time has been adjudged as insolvent;(b)has become physically or mentally incapable of acting as the Chairperson or, as the case may be, a Member;(c)has been convicted of an offence which, in the opinion of the Central Government, involves moral turpitude;(d)has acquired such financial or other interest as is likely to affect pre-judicially his functions as the Chairperson or, as the case may be, a Member; or(e)has, in the opinion of the Central Government, so abused his position as to render his continuance in office detrimental to the public interest.
