Section 14G(1) in The Telecom Regulatory Authority Of India Act, 1997
(1)The Central Government may remove from office, the Chairperson or any Member of the Appellate Tribunal, who—(a)has been adjudged an insolvent; or(b)has been convicted of an offence which, in the opinion of the Central Government, involves moral turpitude; or(c)has become physically or mentally incapable of acting as the Chairperson or a Member; or(d)has acquired such financial or other interest as is likely to affect prejudicially his functions as the Chairperson or a Member; or(e)has so abused his position as to render his continuance in office prejudicial to the public interest.
