- The [Government of the State of Punjab] [Substituted for the word "State Government" by Central Government Notification No. S.O. 600(E) dated 19.10.1978.] may remove any member of the Commission -(i)if he refuses to act or becomes in the opinion of the [Government of the State of Punjab] [Substituted for the word [State Government] by Central Government Notification No. S.O. 600(E) dated 19.10.1978.] incapable of acting or unfit to act as a member; or(ii)if he has absented himself from more than thre consecutive meetings of the Commission; or(iii)if it is satisfied after such enquiry as it may deem necessary that he has flagrantly abused his position as a member; [or] [The word "or" was first omitted by Punjab Act 11 of 1944, Section 18 but later on added by Punjab Act 11 of 1954, Section 2.](iv)[ if he has served as a member for more than two years.] [Added by Punjab Act 11 of 1954, Section 2. Previously clause (iv) was omitted by Punjab Act 11 of 1944, Section 18.]
