Section 18 in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012
18. Removal of nominated Member of State Advisory Board.
(1)The State Government may remove from office any nominated member who -(a)has been adjudged an insolvent ; or(b)has been convicted of an offence involving moral turpitude; or(c)has become physically or mentally incapable of acting as such nominated member of State Advisory Board ; or(d)has acquired such financial or other interest as is likely to affect prejudicially his functions as the nominated member of State Advisory Board ; or(e)has so abused his position as to render his continuance in office prejudicial to the public interest.(2)The nominated member shall be given an opportunity of being heard before his removal from the office.
