Section 4(4) in Tamil Nadu Sugarcane (Regulation of Purchase Price) Act, 2018
(4)The Government may remove a nominated member from his office, if he incurs any one of the disqualifications specified below, namely:-(a)becomes an un-discharged insolvent; or(b)is convicted and sentenced to imprisonment for an offence which, in the opinion of the Government, involves moral turpitude; or(c)becomes of unsound mind and stands so declared by a competent court.
