Section 7(1) in The M.P. Vidyut Sudhar Adhiniyam, 2000
(1)A Member of the Commission 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 member, or(d)has without reasonable cause refused or failed to act for a period of at least three months, or(e)ceases to fulfil any of the conditions of appointment as Member, or(f)has acquired such financial or other interest that can affect pre-judicially his functions as a Member, or(g)has conducted himself in a manner prejudicial to the public interest or has so abused the position as to render his continuance in office prejudicial to the public interest or to the objects and purposes of the Act,may be removed from his office.
