The Energy Conservation Act, 2001

7. Removal of member from office.-

The Central Government shall remove a member referred to in clauses (o), (p) and (q) of sub-section (2) of section 4 from office if he-

a.   is, or at any time has been, adjudicated as insolvent;

b.   is of unsound mind and stands so declared by a competent court;

c.   has been convicted of an offence which, in the opinion of the Central Government, involves a moral turpitude;

d.   has, in the opinion of the Central Government, so abused his position as to render his continuation in office detrimental to the public interest: Provided that no member shall be removed under this clause unless he has been given a reasonable opportunity of being heard in the matter.