14. Terms and Conditions of the Chairperson and other Members of the Food Commission.
(1)The Chairperson and other Members shall hold office subject to maximum age of 65 years for a period of five years from the date on which he enters upon his office unless removed earlier.(2)A person who held the office of the Chairperson or Member shall be eligible for reappointment but no person shall hold office as the Chairperson or other Member after attaining the age of sixty-five years.(3)The Chairperson or a Member may, by writing under his hand addressed to the Government, resign from the office of the Chairperson or Member, as the case may be, at any time.(4)An officer who has been selected for appointment as Member-Secretary shall hold such office on deputation/ex officio.(5)The Government may remove a person from the office of the Chairperson or a Member, if that person-(a)is, or at any time has been, adjudged as an insolvent; or(b)has become physically or mentally incapable of acting as Chairperson or a member; or(c)has been convicted of an offence which, in the opinion of the State Government, involves moral turpitude; or(d)has acquired such financial or other interest as is likely to affect pre-judicially his functions as a members; or(e)has so abused his position as to render his/ her continuation in office detrimental to the public interest:Provided that, no Chairperson or Member shall be removed from the office under clause (d) or clause (e) of sub-rule above unless he has been given a reasonable opportunity of being heard in the matter.
