The Aadhaar (Targeted Delivery of Financial and other Subsidies, Benefits and Services) Act, 2016
15. Removal of Chairperson and Members.-
(1) The Central Government may remove from office, the Chairperson, or a Member, who-
(a) is, or at any time has been adjudged as insolvent;
(b) has become physically or mentally incapable of acting as the Chairperson or, as the case may be, a Member;
(c) has been convicted of an offence which, in the opinion of the Central Government, involves moral turpitude;
(d) has acquired such financial or other interest as is likely to affect prejudicially his functions as the Chairperson or, as the case may be, a Member; or
(e) has, in the opinion of the Central Government, so abused his position as to render his continuance in office detrimental to the public interest.
(2) The Chairperson or a Member shall not be removed under clause (b), clause (d) or clause (e) of sub-section (1) unless he has been given a reasonable opportunity of being heard.
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