.-The Central Government may remove from the National Biodiversity Authority any member who, in its opinion, has-(a)been adjudged as an insolvent; or(b)been convicted of an offence which involves moral turpitude; or(c)become physically or mentally incapable of acting as a member; or(d)so abused his position as to render his continuance in office detrimental to the public interest; or (e) acquired such financial or other interest as is likely to affect prejudicially his functions as a member.
