Section 11 — Removal of members.

The Central Government may remove from the National Biodiversity Authority any member who, in its opinion, has-- (a) been adjudged as an insolvent; or (b) been convicted of an offence which involves moral turpitude; or (c) become physically or mentally incapable of acting as a member; or (d) so abused his position as to render his continuance in office detrimental to the public interest; or (e) acquired such financial or other interest as is likely to affect prejudicially his functions as a member.

Official Hindi (PDF) ↗

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