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The Biological Diversity Act, 2002 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.    |
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