Section 3(7) in The Karnataka Sugarcane (Regulation of Purchase and supply) Act, 2013
(7)The Government may remove a non-official member from his office if he incurs any one of the disqualification specified below, namely:-(a)becomes an un discharged insolvent; or(b)is convicted and sentenced to imprisonment for an offence which in the opinion of the Government involves moral turpitude; or(c)becomes of unsound mind, stands so declared by a competent court; or(d)refuses to act or becomes incapable of acting.
