Section 16 in The Haryana Right to Service Act, 2014
16. Resignation, removal and suspension of Chief Commissioner or Commissioners.
(1)The Chief Commissioner or Commissioner may, at any time by writing under his hand, addressed to the Governor of the State, resign from his office.(2)The Chief Commissioner or any Commissioner shall be removed from his office only by order of the Governor on the ground of proven misconduct, misbehavior or incapacity, after the Punjab and Haryana High Court, on a reference made to it by the Governor, has on inquiry, reported that the Chief Commissioner or any Commissioner, as the case may be, ought to be removed on such ground.(3)The Governor may suspend from office, and if deem necessary, prohibit also from attending the office during inquiry, the Chief Commissioner or the Commissioner, in respect of whom a reference has been made to the Punjab and Haryana High Court under sub-section (2), until the Governor has passed orders on receipt of the report of the Punjab and Haryana High Court on such reference.(4)Notwithstanding anything contained in sub-sections (1) and (2), the Governor may, by order, remove from office the Chief Commissioner or Commissioner, as the case may be, if he,-(a)is adjudged an insolvent; or(b)has been convicted of an offence which, in the opinion of the Governor, involves moral turpitude; or(c)engages during his term of office in any paid employment outside the duties of his office; or(d)is, in the opinion of the Governor, unfit to continue in office by reason of infirmity of mind or body; or(e)has acquired such financial or other interest as is likely to affect prejudicially his functions as the Chief Commissioner or Commissioner.(5)If the Chief Commissioner or Commissioner in any way is concerned or interested in any contract or agreement made by or on behalf of the Government of the State or participates in any way in the profit thereof or in any benefit or emoluments arising there from otherwise than as a member and in common with the other members of an incorporated company, he shall, for the purposes of sub-section (2), be deemed to be guilty of misconduct.
