(9)The appointment of a member of the Tribunal may be terminated before the expiry of his tenure if the member -(a)is adjudged as an insolvent, or(b)is engaged, during his term of office, in any paid employment outside the duties of his office, or(c)is, in the opinion of the State Government, unfit to continue in office by reasons of infirmity of mind or of body or for any other reason.
