Section 7(8)(b) in THE NATIONAL ANTI-DOPING ACT, 2022

[Cites 0, Cited by 0] [Section 7(8)] [Section 7] [Entire Act]

(b)be removed from his office by the Central Government, if he—

(i)has been adjudged an insolvent; or

(ii)has been convicted of an offence which, in the opinion of the Central Government, involves moral turpitude; or

(iii)has become physically or mentally incapable of acting as a Member; or

(iv)has acquired such financial or other interest as is likely to affect prejudicially his functions as a Member; or

(v)has so abused his position as to render his continuance in office prejudicial to the public interest; or

(vi)has been found to have committed any Anti-Doping Rule Violation:

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