Section 4 in The M.P. Rajya Anusuchit Janjati Ayog Adhiniyam, 1995
4. Term of office and conditions of service of Chairperson and Members.
(1)Every non-official member of the Commission shall hold office for a term of three years from the date he assumes charge of his office.(2)A member may, by writing under his hand addressed to the State Government, resign from the office of Chairperson or as the case may be, of member at any time.(3)The State Government shall remove a person from the office of member if that person;(a)becomes an undischarged insolvent;(b)is convicted and sentenced to imprisonment for an offence which, in the opinion of the State Government, involves moral turpitude;(c)becomes of unsound mind and stands so declared by a competent Court;(d)refuses to act or become incapable of acting;(e)is without obtaining leave of absence from the Commission, absent from three consecutive meetings of the Commission; or(f)has, in the opinion of the State Government, so abused the position of Chairperson or Member as to render his continuance in office detrimental to the interests of Scheduled Tribes or the public interest:Provided that no person shall be removed under this clause unless he has been given an opportunity of being heard in the matter.(4)A vacancy caused under sub-section (2) or otherwise shall be filled by fresh nomination and the person so nominated shall hold office for the remainder term of his predecessor.(5)The salaries and allowances payable to, and the other terms and conditions of service of the Chairperson and Members shall be such as may be prescribed.
