Section 36B(3) in Jammu and Kashmir Panchayati Raj Act, 1989
(3)Notwithstanding, anything in sub-section (1), the Governor may be order remove from office the State election Commissioner, if he : -(a)is adjudged as insolvent ; or(b)engages during the term of his office in any paid employment outside the duties office ; or(c)is unfit to continue in his office by reason of infirmity of mind or body ; or(d)is convicted and sentenced to imprisonment for an offence which involves moral turpitude.
