Section 5(5) in The Karnataka Oil Palm (Regulation of Cultivation, Production and Processing) Act, 2013
(5)The Government may remove a non-official member from his office if he,-(a)becomes an undischarged 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, stands so declared by a competent court, or(d)refuses to act or becomes incapable of acting, or(e)has been removed or dismissed from service of the Central Government or the State Government or a Local Authority or a Body or Corporation owned or controlled by the Central Government or the State Government, or(f)in the opinion of the Government has so abused the position of the member as to render that person's continuance in office detrimental to the public interest:Provided that no person shall be removed under this clause unless he has been given a reasonable opportunity of being heard in the matter.
