(5)The Government may remove a person from the office of the Chairperson or a Member, if that person-(a)is, or at any time has been, adjudged as an insolvent; or(b)has become physically or mentally incapable of acting as Chairperson or a member; or(c)has been convicted of an offence which, in the opinion of the State Government, involves moral turpitude; or(d)has acquired such financial or other interest as is likely to affect pre-judicially his functions as a members; or(e)has so abused his position as to render his/ her continuation in office detrimental to the public interest:Provided that, no Chairperson or Member shall be removed from the office under clause (d) or clause (e) of sub-rule above unless he has been given a reasonable opportunity of being heard in the matter.
