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Civil Liability for Nuclear Damage Act, 2010 24. Resignation and removal. – 1. The Chairperson or a Member may, by a notice in writing under his hand addressed to the Central Government, resign his office: Provided that the Chairperson or the Member shall, unless he is permitted by the Central Government to relinquish his office sooner, continue to hold office until the expiry of three months from the date of receipt of such notice or until a person duly appointed as his successor enters upon his office or until the expiry of his term of office, whichever is earlier. 1. 2. The Central Government shall remove from office the Chairperson or a Member who -- a. has been adjudged an 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 Member; or e. has so abused his position as to render his continuance in office detrimental to the public interest: Provided that no Member shall be removed under clause (d) or clause (e) unless he has been given an opportunity of being heard in the matter.    |
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