Section 5(2) in U.P. State Employment Guarantee Council Rules, 2019
(2)The State Government may remove from office a non-official member if he -(a)has been adjudged as an insolvent; or(b)has been convicted of an offence which, in the opinion of the State Government, involve moral turpitude; or(c)has become physically or mentally incapable of acting as a member; or(d)has acquired such financial or other interest as is likely to affect prejudically his functions as a member; or(e)has so abused his position as to render his continuance in office prejudicial to the public interest; or(f)remains absent for three consecutive meetings of the State Council except for reasons beyond his control or without permission of the Chairperson.
