8. Resignation and removal of non-official members.
(1)A non-official member may, by way of notice in writing under his hand addressed to the Government, resign from his office.(2)Notwithstanding anything contained in sub-section (1), the Government may, by order remove from the office, the non-official member, if he-(a)is adjudged insolvent; or(b)is of unsound mind and stands so declared by a competent court; or(c)is convicted and sentenced to imprisonment for an offence which in the opinion of the Government, involves moral turpitude; or(d)remains absent without obtaining leave of absence from the Commission for three consecutive meetings; or(e)has in the opinion of the Government so abused the position of nonofficial member as to render that person to continue in office being detrimental to the interest to the Commission or public interest.
