Section 5(4) in The U.P. Go-Seva Ayog Adhiniyam, 1999
(4)The Government shall remove a non-official member from office if he-(a)becomes an undischarged insolvent;(b)is convicted for an offence which, in the opinion of the Government, involves moral turpitude;(c)becomes of unsound mind and stands so declared by a competent court;(d)refuses to act or becomes incapable of acting;(e)is, without obtaining leave of absence from the Ayog, absent from three consecutive meetings of the Ayog; or(f)has, in the opinion of the Government, so abused his position as to render his continuance in office detrimental to the interest of cow or the public interest:Provided that no person shall be removed under this clause until he has been given an opportunity of being heard in the matter.
