The Central Government shall remove a member 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) * * *

(e) has, in the opinion of the Central Government, so abused his position as to render his continuation in office detrimental to the public interest :