Section 6 in West Bengal Madrasah Service Commission Act, 2008
6. Removal of Chairman and members.
- The State Government may, after making inquiry in such manner as may be prescribed, remove the Chairman and other member from his office on the ground of-(a)misconduct involving moral turpitude, or(b)insolvency, or(c)infirmity of body or mind, or(d)financial irregularity, or(e)corruption.
