Section 7(1) in The Orissa Electricity Reform Act, 1995
(1)The State Government may, after giving an opportunity of being heard, remove from office any member of the Commission, subject to the provisions of Sub-section (2), who-(a)has been adjudged insolvent, or(b)has been convicted of an offence involving moral turpitude, or(c)has become physically or mentally incapable of acting as such member, or(d)has without reasonable cause refused or failed to act continuously for a period of three months or more, or(e)ceases to fulfil any of the conditions of his appointment as member or(f)has acquired such financial or other interest that can affect prejudicially his functions as a member, or(g)has conducted himself in a manner or has so abused his position as to render his continuance in office prejudicial to the public interest or to the objects and purposes of the Act.
