(2)Notwithstanding anything contained in sub-section (1), the Central Government may, by order, remove the Chairperson or any other Member from his office if such Chairperson or Member, as the case may be,-(a)is, or at any time has been, adjudged as an insolvent; or(b)has engaged at any time, during his term of office, in any paid employment; or(c)has been convicted of an offence which, in the opinion of the Central Government, involves moral turpitude; or(d)has acquired such financial or other interest as is likely to affect prejudicially his functions as a Member; or(e)has so abused his position as to render his continuance in office prejudicial to the public interest; or(f)has become physically or mentally incapable of acting as a Member.
