- The Central Government may remove any member from his office.a. if he becomes bankrupt or insolvent or suspends payment or compounds with his creditors, orb. if he is convicted of any offense which is punishable under the Indian Penal Code (Act XLV of 1860), and is under the provisions of the Code of Criminal Procedure, 1898 (Act V of 1898) non-bailable orc. if he is of unsound mind and stands so declared by a competent court, ord. if he absents himself from two consecutive meetings of the Board without the leave of the Chairman, and in any case from three consecutive meetings, ore. if he defaults in payment of any dues to the Board, and is so declared by the Board.
