Section 4(3) in The National Commission For Minorities Act, 1992
(3)The Central Government shall remove a person from the office of Chairperson or a Member referred to in sub-section (2) 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)has, in the opinion of the Central Government, so abused the position of Chairperson or Member as to render that person's continuance in office detrimental to the interests of minorities or the public interest:Provided that no person shall be removed under this clause until that person has been given a reasonable opportunity of being heard in the matter.
