Section 8(4) in Investor Education and Protection Fund Authority (Appointment of Chairperson and Members, holding of meetings and provision for offices and officers) Rules, 2016
(4)The Central Government shall remove a member from office if he-(a)is, or at any time has been, adjudicated as insolvent;(b)is of unsound mind and stands so declared by a competent court;(c)has been convicted of an offence which, in the opinion of the Central Government, involves a moral turpitude;(d)has, in the opinion of the Central Government, so abused his position as to render his continuation in office detrimental to the public interest.Provided that no member shall be removed under this sub-rule unless he has been given a reasonable opportunity of being heard in the matter.
