- The Government shall remove a member of the Board if he,-(a)is or at any time has been, adjudicated as insolvent; or(b)is of unsound mind and stands so declared by a competent court; or(c)has been charged of an offence which, in the opinion of the Government, involves a moral turpitude; or(d)has, in the opinion of the Government, so abused his position as to render his continuation in office detrimental to the public interest:Provided that no member shall be removed under this clause unless he has been given a reasonable opportunity of being heard in the matter;(e)in the opinion of the Government and for reasons to be recorded in writing, ought not to continue as a Member of the Board.
