Section 38(2) in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010
(2)The State Government may, by order, remove from office the Chairperson or any Member if he-(a)has been adjudged an insolvent; or(b)has been convicted of an offence which, in the opinion of the State Government, involves moral turpitude; or(c)has become physically or mentally incapable of acting as a Member; or(d)has acquired such financial or other interest as is likely to affect prejudicially his functions as a Member; or(e)has so abused his position as to render his continuance in office prejudicial to the public interest; or(f)has been guilty of proved misbehaviour.
