Section 4(3) in Karnataka State Commission for Women Act, 1995
(3)The Government shall remove a person from the office of Chairperson or a member referred to in sub-section (1) if that person,-(a)becomes an undischarged insolvent; or(b)gets convicted and sentenced to imprisonment for an offence which in the opinion of the Government involves moral turpitude; or(c)becomes of unsound mind and stands so declared by a competent court; or(d)refuses to act or becomes incapable of acting; or(e)is, without obtaining leave of absence from the Commission, absents from three consecutive meetings of the Commission; or(f)in the opinion of the Government, has so abused the position of the Chairperson or member so as to render that person's continuance in office is detrimental to the public interest:Provided that no person shall be removed under this clause until that person has been given a reasonable opportunity of being heard in the matter.
