7. Removal from the Board. - The Central Government may remove any member from his office :
(a)if he is of unsound mind and stands so declared by a competent court, or(b)if he is an undischarged insolvent, or(c)if he is convicted of a criminal offence involving moral turpitude, or(d)if without leave of the Chairman, he fails to attend more than three successive meetings of the Board.
