(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.
