Section 23(2) in The Protection of Human Rights Act, 1993
(2)Notwithstanding anything in [sub-section (1-A)] [Substituted by Act 43 of 2006,Section 14, for the word, brackets, figure and letter [sub-Section (1)] (w.e.f. 23.11.2006).], the President may by order remove from office of the Chairperson or any [Member] [Substituted by Act 43 of 2006, Section 14, for "other Member" (w.e.f. 23.11.2006).] if the Chairperson or such [Member] [Substituted by Act 43 of 2006, Section 14, for "other Member" (w.e.f. 23.11.2006).], as the case may be,(a)is adjudged an insolvent; or(b)engages during his term of office in any paid employment outside the duties of his office; or(c)is unfit to continue in office by reason of infirmity of mind or body; or(d)is of unsound mind and stands so declared by a competent Court; or(e)is convicted and sentenced to imprisonment for an offence which in the opinion of the President involves moral turpitude.
