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The Energy Conservation Act, 2001 7. Removal of member from office.- The Central Government shall remove a member referred to in clauses (o), (p) and (q) of sub-section (2) of section 4 from office if he- a. is, or at any time has been, adjudicated as insolvent; b. is of unsound mind and stands so declared by a competent court; c. has been convicted of an offence which, in the opinion of the Central Government, involves a moral turpitude; d. has, in the opinion of the Central Government, so abused his position as to render his continuation in office detrimental to the public interest: Provided that no member shall be removed under this clause unless he has been given a reasonable opportunity of being heard in the matter.    |
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