Section 5(2) in The National Rural Employment Guarantee (Central Council) Rules, 2006
(2)The Central Government may, remove from office a non-official Member if he,-(i)has been adjudged as an insolvent; or(ii)has been convicted of an offence which, in the opinion of the Central Government, involves moral turpitude; or(iii)has become physically or mentally incapable of acting as a Member; or(iv)has acquired such financial or other interest as is likely to affect prejudicially his functions as a Member; or(v)has so abused his position as to render his continuance in office prejudicial to the pubic interest; or(vi)remains absent for three consecutive meetings of the Central Council except for reasons beyond his control or without permission of the Chairperson.
