Section 7(3) in Rajasthan Power Sector Reforms Act, 1999
(3)Notwithstanding anything contained in sub-section (1), the State Government may by order remove from office any Member if he,-(a)has been adjudged an insolvent; or(b)has been convicted of an Offence which, in the opinion of the State Government, involves 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 prejudicially his functions as a Member; or(e)has no abused his position as to render his continuance in office prejudicial to the public interest.
