Section 10(2) in Chhattisgarh Municipal Revenue (Establishment of Regulatory Commission) Act, 2011
(2)The Government may by order remove from office any member, if he -(a)Has been adjudged as insolvent.(b)Has been convicted of an offence which in the opinion of the Government involves moral turpitude.(c)Has become physically or mentally incapable of acting as a Member.(d)Has acquired such financial or other interest as is likely to affect prejudicially his functions as a Member.(e)Has so abused his position as to render his continuance in office prejudicial to the public interest;(f)Has been guilty of proved misbehaviour :Provided that no Member shall be removed from his office on any ground specified in clauses (d), (e) and (f) unless an inquiry is conducted with such procedure as may be prescribed by the Government and the inquiry authority reports that the Member ought on such ground or grounds to be removed.
