Section 4(4) in The Delhi Minorities Commission Act, 1999
(4)The Government shall remove a person from the post of Chairperson or Member referred to in sub-clause (2) if that person-(a)becomes an undercharged insolvent;(b)is convicted and sentenced to imprisonment for an offence which in the opinion of the Central Government involves moral turpitude;(c)become 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 absences from the Commission, absent from three consecutive meetings of the Commission; or(f)has, in the opinion of the Government of National Capital Territory, so abused the position of Chairperson, or Member, as to render that person's continuance in office detrimental to the interests of Minorities or the public interest:Provided to that no person shall be removed under this clause until that person has been given a reasonable opportunity of being heard in the matter.
