Section 7(8) in THE NATIONAL ANTI-DOPING ACT, 2022
(8)The Chairperson or a Member may—(a)relinquish his office by giving in writing to the Central Government, a notice of not less than three months; or(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:Provided that no person shall be so removed from his office under sub-clause (iv) or sub-clause (v) of clause (b), unless such person has been given a reasonable opportunity of being heard in the matter.
