The Chairperson or any member of the Authority may be removed from his office by an order of the Governor on the following grounds—(a)Proven misconduct or misbehaviour;(b)Persistent neglect to perform duties of the Authority;(c)Occurrence of any such situation, that would make a member ineligible for appointment to the Authority under Section 66; or(d)Any member engaging himself, during his term of office, in any paid employment outside the duties of his office.
