Section 5(3) in The Goa State Commission for Women Act, 1996
(3)Notwithstanding anything contained in sub-section (1), the State Government may remove a person from the office of the Chairperson or member, if that person-(a)becomes an undischarged insolvent; or(b)is convicted and sentenced to imprisonment for an offence which in the opinion of the State Government involved moral turpitude; or(c)becomes of unsound mind and stands so declared by a competent Court; or(d)refuses to act or becomes incapable of acting; or(e)is, without obtaining leave of absence from the Commission, absent from three consecutive meetings of the Commission; or(f)in the opinion of the State Government, has so abused the position of the Chairperson or member, as to render that person's continuance in office detrimental to the public interest or is otherwise unfit or unsuitable to continue as such Chairperson or member:Provided that, no person shall be removed under this sub-section unless that person has been given a reasonable opportunity of being heard in the matter.
