Section 14(2) in Protection of Plant Varieties and Farmers' Rights Rules, 2003
(2)The Central Government shall remove the Chairperson from office if he,-(a)is or at any time has been, adjudicated as an insolvent;(b)has been convicted of an offence which, in the opinion of the Central Government, involves moral turpitude;(c)has become physically or mentally incapable of acting as the Chairperson;(d)has failed in discharging the duties and responsibilities under the Act and the rules made thereunder;(e)has acquired such financial or other interest as is likely to affect prejudicially his function as the Chairperson;(f)has, in the opinion of the Central Government, so abused his position as to render his continuation in office detrimental to the public interest;(g)any other substantiated ground which is unbecoming of a public servant under the Government of India:Provided that the chairperson shall not be removed under this sub-rule unless he has been given a reasonable opportunity of being heard in the matter.
