Section 3(6) in Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Rules, 2017
(6)A member can resign at any time, by giving one month advance notice in writing under his hand, or he may be removed from his office, after holding of enquiry by the State Government, if-(a)he has been found guilty of misuse of power vested under the Act ;(b)he has been convicted of an offence involving moral turpitude/ in criminal case ;(c)he fails to attend the four consecutive proceeding of the Tribunal without any valid reasons.
