(9)The State Government may remove from office, the Chairman or a member of the Board who-(a)has been adjudged an insolvent, or(b)has been convicted of an offence which in the opinion of the State Government, involves moral turpitude, or(c)has become physically or mentally incapable of acting as such member, or(d)has acquired such financial or other interest as is likely to affect pre-judicially his functions as a member, or(e)has so abused his position as to render his continuance in office prejudicial to the public interest:Provided that the Chairman shall not be removed from his office on the ground specified in clauses (d) and (e) above except on an enquiry held by the State Government in accordance with such procedure as it may prescribe in this behalf and finds the Chairman to be guilty of such ground :Provided further that any member of the Board may be removed from the office, only after the consultation with the Chairman.
