Report No. 271
8. Removal and resignation of Chairperson or Member and filing up of casual vacancies of Board.
(1) The Central Government may remove from office the Chairperson or any Member, who-
(a) has been adjudged as an insolvent;
(b) has been convicted of an offence involving moral turpitude;
(c) has become physically or mentally incapable of acting as a Member;
(d) has acquired such financial or other interest as is likely to affect adversely 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 Chairperson or a Member shall not be removed from office on the grounds specified under clause (d) or clause (e) except by an order made by the Central Government after an inquiry made in this behalf in which the Chairperson or such Member has been given a reasonable opportunity of being heard in the matter.
(2) If, for any reason other than temporary absence, any vacancy occurs in the office of the Chairperson or the Member appointed under sub-sections (2) and (4) of section 4, the Central Government shall appoint another person to fill such vacancy for the remaining period in accordance with the provisions of this Act.
(3) The Chairperson or the Member appointed under sub-sections (2) and (4) of section 4 may, by a notice of not less than thirty days in writing under his hand, addressed to the Central Government, resign from his office and the vacancy so caused shall be filled for the remaining period from the same category of persons by the Central Government:
Provided that the Chairperson or the Member shall, unless he is permitted by the Central Government to relinquish his office sooner, must continue to hold office until the expiry of three months from the date of receipt of such notice or until a person is duly appointed in his place or till the expiry of his term of office, whichever is earlier.
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