Section 23(7) in The Indian Institutes of Information Technology (Public-Private Partnership) Act, 2017
(7)The Visitor may remove from office the Director, who-(a)has been adjudged as insolvent; or(b)has been convicted of an offence which, in the opinion of the Visitor, involves moral turpitude; or(c)has become physically or mentally incapable of acting as a Director; or(d)has acquired such financial or other interest as is likely to affect pre-judicially the functions as a Director; or(e)has so abused the position or so conducted as to render the continuance in office prejudicial to the public interest:Provided that the Director shall not be removed from office except by an order made by the Visitor, after an enquiry instituted by the Board, in which the Director has been informed of the charges and given a reasonable opportunity of being heard in respect of those charges.
