Section 8(1) in The Punjab Infrastructure (Development & Regulation) Act, 2002
(1)The State Government may remove the Chairperson, Vice Chairperson or any member from office after complying with the provisions of sub-section (2), if he has -(i)been adjudged insolvent ; or(ii)been convicted of an offence which, in the opinion of the State Government, involves moral turpitude; or(iii)become physically or mentally incapable ; or(iv)acquired such financial or other interest as is likely to affect prejudicially his functions in any of the said capacities ; or(v)so abused his position as to render his continuance in office prejudicial to the public interest.
