Section 7 in Oil Industry (Development) Rules, 1975
7. Removal of members.
- The Central Government may, by notification in the Official Gazette, remove any member from his office, if he,-(a)is of unsound mind and stands so declared by a competent court, or(b)becomes bankrupt or insolvent or suspends payment of his debts or compounds with his creditors, or(c)is convicted of an offence involving moral turpitude, or(d)absents himself from two consecutive meetings of the Board without obtaining leave of absence from the Board, or(e)defaults in payment of any dues to Board, and if so declared by the Board, or(f)in the opinion of the Central Government, has failed or is unable to carry out his duties satisfactorily:Provided that before issuing any such notification the Central Government shall give such member an opportunity of being heard in the matter.
