Section 7 in Uttar Pradesh Education Service Selection Commission Act, 2019
7. Powers to remove.
(1)The State Government may, by order, remove from office the Chairperson or any member, if he/she,-(a)is adjudged an insolvent; or(b)engages, during his/her term of office, in any paid employment outside the duties of his/her 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 of proved misconduct; or(d)incurs any disqualification under this Act or the rules made thereunder.Explanation. - (1) Where the Chairperson or a member becomes in any way concerned or interested in any contract or agreement made by or on behalf of any institution or participates in any way in the profits thereof or in any benefit or emolument arising therefrom, otherwise than as a member, he shall, for the purpose of clause (c), be deemed to be guilty of misconduct.(2)The procedure for the investigation and proof of misconduct under this section shall be such as may be prescribed.
