- The Central Government may remove any member from office :-(a)if he is of unsound mind and stands so declared by a competent court; or(b)if he is an undischarged insolvent; or(c)if he is convicted of an offence involving moral turpitude; or(d)if without the leave of the Chairman, he fails to attend three consecutive meetings of the Board.(e)with the leave of the Chairman, he fails to attend for consecutive meetings of the Board; provided that the number of meetings held during his/her absence from India, as intimated under sub-rule (1) (a) of rule 7, are not counted for the purpose.
