7. Removal of Chairperson and Member of Commission.-

(1) The Central Government may, by order, remove from office the Chairperson or any other Member, who-

(a)hasbeen adjudged an insolvent; or

(b)hasbeen convicted of an offence which, in the opinion of the Central Government, involves moral turpitude; or

(c)hasbecome physically or mentally incapable of acting as a Member; or

(d)isof unsound mind and stands so declared by a competent court; or

(e)hasacquired such financial or other interest as is likely to affect prejudicially his functions as a Member; or

(f)hasso abused his position as to render his continuance in office prejudicial to public interest.

(2) No Member shall be removed under clauses (e) and (f) of sub-section (1) unless he has been given a reasonable opportunity of being heard in the matter.