The Central Government shall remove a Member referred to in clauses (o), (p) and (q) of sub-section (2) of section 4 from office if he-(a)is, or at any time has been, adjudicated as insolvent;(b)is of unsound mind and stands so declared by a competent Court;(c)has been convicted of an office which, in the opinion of the Central Government, involves a moral turpitude;(d)has, in the opinion of the Central Government, so abused his position as to render his continuation in office detrimental to the public interest:Provided that no Member shall be removed under this clause unless he has been given a reasonable opportunity of being heard in the matter.
