Section 45ZE(1) in The Reserve Bank of India Act, 1934
(1)The Central Government may remove from office any Member of the Monetary Policy Committee appointed under clause (d) of sub-section (2) of section 45ZB, who--(a)is, or at any time has been, adjudged as an insolvent; or(b)has become physically or mentally incapable of acting as a Member; or(c)has been convicted of an offence which, in the opinion of the Central Government, involves moral turpitude; or(d)has failed to adequately disclose any material conflict of interest at the time of his appointment; or(e)does not attend three consecutive meetings of the Monetary Policy Committee without obtaining prior leave; or(f)has acquired such financial or other interest as is likely to affect prejudicially his functions as a Member; or(g)has acquired any post referred to in clauses (ii), (iii), (iv) and clause (v) of the proviso to sub-section (1) of section 45ZC; or(h)has, in the opinion of the Central Government, so abused his position as to render his continuance in office detrimental to the public interest.
