(4)Notwithstanding anything contained in sub-section (2), the Governor may, by order, remove from the office, the Chairperson or any Member, if the Chairperson or such Member, as the case may be,-(a)is adjudged an insolvent; or(b)engages himself during his term of office, in any paid employment outside the duties of his office; or(c)is, in the opinion of the Governor, unfit to continue in office by reason of infirmity of mind or body.
