Section 35(2) in The Academy Of Scientific And Innovative Research Act, 2011
(2)The President of the Council of Scientific and Industrial Research may remove from office the Chairperson or any Member of the Board or the Director, who-(a)has been adjudged an insolvent; or(b)being the Director 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 Member or Director; or(e)is of unsound mind and stands so declared by a competent court; or(f)has acquired such financial or other interest as is likely to affect prejudicially the exercise of his functions as such Chairperson or Member or Director; or(g)has so abused his position as to render his continuance in office prejudicial to the public interest; or(h)has been guilty of proved misbehaviour; or(i)has such other disqualifications as may be prescribed.
