Section 4(5) in Chhattisgarh Value Added Tax Rules, 2006
(5)The State Government may terminate before the expiry of the tenure the appointment of the Chairman or Member of the Tribunal, if the Chairman or the Member :(a)is adjudged as an insolvent; or(b)is engaged during his term of office in any paid employment outside the duties of his office; or(c)is in the opinion of the State Government, unfit to continue in office by reason of infirmity of mind or body; or(d)is convicted of an offence involving moral turpitude.
