Section 5(1) in THE NATIONAL COMMISSION FOR ALLIED AND HEALTHCARE PROFESSIONS ACT, 2021
(1)Notwithstanding anything contained in sub-section (1) of section 4, the Chairperson, Vice-Chairperson of the Commission and the Part-time Membernominated under sub-clauses (i), (ii) and (iii) of clause (d) of sub-section (3) of section 3 may-(i)relinquish his office by giving in writing to the Central Government notice of not less than three months; or(ii)be removed from his office if he—(a)has been adjudged 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 a member; or(d)has acquired such financial or other interest as is likely to affect prejudicially his functions as a Part-time Member; or(e)has so abused his position as to render his continuance in office prejudicial to the public interest.
