Section 51(2) in M.P. Rights of Persons with Disabilities Rules, 2017
(2)The State Government may at any time remove the State Commissioner, disability if he -(a)becomes an undischarged insolvent, or(b)On receipt of his any complaint is found him guilty after inquiry, or(c)does not submit the report in time or he is late in submitting the report or the State Government is of opinion that he is not discharging the duties properly or he is committing mistakes, in discharging the duties.(d)any other reason, the State Government may think proper.
