Section 4(3) in State Commission for Scheduled Castes Act, 2018
(3)The State Government shall remove a person from the office of the Chairman or Vice Chairman or a member, if that person,-(a)Becomes an undischarged insolvent; or(b)Has been convicted and sentenced to imprisonment for an offence which, in the opinion of the State Government, involves 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)without obtaining leave of absence from the commission, absents himself/herself from three consecutive meetings of the Commission; or(f)has in the opinion of the State Government so abused the position of Chairman or Vice Chairman or Member as to render that person's continuance in office detrimental to the interest of the Scheduled Caste:Provided that no person shall be removed under this clause unless that person has been given an opportunity of being heard in the matter.
