Section 5 — Resignation and removal of Members.

5. Resignation and removal of Members. —(1) Notwithstanding anything contained in sub-section (1) of section 4, the Chairperson, Vice-Chairperson of the Commission and the Part-time Member nominated under sub-clauses (i), (ii) and (iii) of clause (d) of sub-section (3) of section 3 may- (i) relinquish his office by giving in writing to the Central Government notice of not less than three months; or (ii) be removed from his office if he— (a) has been adjudged insolvent; or (b) has been convicted of an offence which, in the opinion of the Central Government, involves moral turpitude; or (c) has become physically or mentally incapable of acting as a member; or (d) has acquired such financial or other interest as is likely to affect prejudicially his functions as a Part-time Member; or (e) has so abused his position as to render his continuance in office prejudicial to the public interest. (2) No Part-time Member shall be removed from his office under clause (d) or clause (e) of sub-section (1) unless he has been given a reasonable opportunity of being heard in the matter.

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