Section 44(2) in The Haryana Sports Council Act, 2016
(2)The State Government shall remove a member if he,-(a)becomes an undischarged insolvent; or(b)is convicted and sentenced to imprisonment for an offence which in the opinion of the State Government involves moral turpitude; or(c)becomes of unsound mind and stands so declared by a competent court; or(d)refuses to act or becomes incapable of acting; or(e)has, in the opinion of the State Government, so abused the position of member as to render that person's continuance in office detrimental to the objects of this Act:Provided that no person shall be removed under this sub-section until that person has been given an opportunity of being heard in the matter
