Section 2B(4) in The Goa Entertainment Tax Act, 1964
(4)The Government may terminate the appointment of any member of the Tribunal before the expiry of the term of his office if such member,-(a)is adjudged as an insolvent; or(b)engages during his term of office in any paid employment outside the duties of his office; or(c)is or becomes, in any way concerned or interested in any contract or agreement made by or on behalf of the Government or participates in any way in the profit thereof or in any benefit or emoluments arising there from; or(d)is in the opinion of the Government, unfit to continue in office by reason of infirmity of mind or body; or(e)is convicted of an offence involving moral turpitude:Provided that, before terminating the appointment of any member under this sub-section, such member shall be given a reasonable opportunity of making representation against such termination of appointment.
