Section 6 in Kerala Medical Education (Regulation and Control of Admission to Private Medical Educational Institutions) Act, 2017
6. Disqualification.
(1)No person who is associated with any private medical educational institution shall be eligible to be a member of the [Committees] [Substituted 'Committee' by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.].(2)Government may remove any member, other than ex-officio member, if he,-(a)is declared as undischarged insolvent;(b)becomes incapable of continuing as such, due to physical or mental disability;(c)becomes unsound mind and stands so declared by a court of competent jurisdiction;(d)has been convicted for an offence, which in the opinion of the Government involves moral turpitude or financial irregularities;(e)has, in the opinion of the Government, abused his official position so as to render his continuance in office prejudicial to public interest:Provided that the person shall be given a reasonable opportunity of being heard in the matter.
