Section 7(3) in The Prasar Bharati (Broadcasting Corporation Of India) Act, 1990
(3)Notwithstanding anything contained in sub-section (1), the President may, by order, remove the Chairman or any whole-time Member from his office if such Chairman or such whole-time Member-(a)ceases to be a citizen of India; or(b)is adjudged an insolvent; or(c)engages during his term of office in any paid employment outside the duties of his office; or(d)is convicted of any offence involving moral turpitude; or(e)is, in the opinion of the President, unfit to continue in office by reason of infirmity of body or mind:Provided that the President may, by order, remove any part-time Member from his office if he is adjudged an insolvent or is convicted of any offence involving moral turpitude or where he is, in the opinion of the President unfit to continue in office by reason of infirmity of body or mind.
