(1)The Central Government may, after consultation with the Chief Justice of India, remove from office the President, Chairperson or any Member, who—(a)has been adjudged an insolvent; or(b)has been convicted of an offence which, in the opinion of the Central Government, involves moral turpitude; or(c)has become physically or mentally incapable of acting as such President, the Chairperson, or Member; or(d)has acquired such financial or other interest as is likely to affect prejudicially his functions as such President, the Chairperson or Member; or(e)has so abused his position as to render his continuance in office prejudicial to the public interest:Provided that the President, the Chairperson or the Member shall not be removed on any of the grounds specified in clauses (b) to (e) without giving him a reasonable opportunity of being heard.
