Section 4(4) in Kerala Farmers' Debt Relief Commission Act, 2006
(4)Government may remove any member, if he,-(a)is declared as undischarged insolvent,(b)becomes incapable of continuing as such, due to physical or mental disability, .(c)becomes unsound mind and stands so declared by a court of competent jurisdiction;(d)has been convicted for an offence, which in the opinion of the Government involves moral turpitude or financial irregularities;(e)has, in the opinion, of the Government, abused his official position so as to render his continuance in office prejudicial to public interest.Provided that the person may be given an opportunity of being heard, before proceeding as such
