Section 9 — Removal from office of Chairperson, Deputy Chairperson and Members.

The Central Government shall remove the Chairperson, Deputy Chairperson or any Member, if he--- (a) becomes subject to any of the disqualifications mentioned in section 5; or (b) has, in the opinion of the Central Government, ceased to represent the interest by virtue of which he was appointed or elected; or (c) refuses to act or becomes incapable of acting; or (d) is, without the previous permission of the Board absent from six consecutive ordinary meetings of the Board; or (e) is absent from the meetings of the Board for a period exceeding six consecutive months; or (f) acts in contravention of the provisions of this Act.

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