Section 38M(2) in The Wild Life (Protection) Act, 1972
(2)The Central Government shall remove a member referred to in clause (d) of sub-section (2) of section 38-L, from office if he-(a)is, or at any time has been, adjudicated as insolvent;(b)has been convicted of an offence which, in the opinion of the Central Government, involves moral turpitude;(c)is of unsound mind and stands so declared by a competent Court;(d)refuses to act or becomes incapable of acting;(e)is, without obtaining leave of absence from the Tiger Conservation Authority, absent from three consecutive meetings of the said Authority; or(f)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-section unless he has been given a reasonable opportunity of being heard in the matter.
