Section 37(4) in The Lokpal And Lokayuktas Act, 2013
(4)Notwithstanding anything contained in sub-section (2), the President may, by order, remove from the office, the Chairperson or any Member if the Chairperson or such Member, as the case may be,—(a)is adjudged an insolvent; or(b)engages, during his term of office, in any paid employment outside the duties of his office; or(c)is, in the opinion of the President, unfit to continue in office by reason of infirmity of mind or body.
