9. Removal from office of Chairperson, Deputy Chairperson and Members.
The Central Government shall remove the Chairperson, Deputy Chairperson or any Member, if he—(a)becomes subject to any of the disqualifications mentioned in section 5; or(b)has, in the opinion of the Central Government, ceased to represent the interest by virtue of which he was appointed or elected; or(c)refuses to act or becomes incapable of acting; or(d)is, without the previous permission of the Board absent from six consecutive ordinary meetings of the Board; or(e)is absent from the meetings of the Board for a period exceeding six consecutive months; or(f)acts in contravention of the provisions of this Act.
