- the State Government may, by notification in the Official Gazette, remove the Member of Tribunal if he-(a)is found to be a person of unsound mind;(b)is an undischarged insolvent;(c)has been convicted of an offence involving moral turpitude, such conviction has not been reversed or he has not been granted full pardon in respect of such offence; and(d)refused to act or is incapable of acting or acts in a manner which the State Government, after hearing any explanation that he may offer, considers to be prejudicial to the interest of the Tribunal.
