Section 13A(8) in Kerala Marine Fishing Regulation Act, 1980
(8)The Government may remove any member,-(a)if he is of unsound mind;(b)if he is adjudged as undischarged insolvent;(c)becomes incapable of continuing as such, due to physical or mental disability;(d)has been convicted for an offence, which in the opinion of the Government involves moral turpitude or financial irregularities.
