Section 6 in The Wild Life (Protection) (Orissa) Rules, 1974
6. Removal from the Board.
- The State Government may remove any member from his office -(a)if he is of unsound mind and stands so declared by a competent Medical Board; or(b)if he is an undischarged insolvent; or(c)if he is convicted of a criminal offence involving moral turpitude; or(d)if, without the leave of the Chairman, he fails to attend more than three successive meetings of the Board.
