Section 5(1) in The Maharashtra State Minorities Commission Act, 2004
(1)A person shall be disqualified for being appointed as and for being continued as the Chairperson, the Vice-Chairperson or a Member, as the case may be, if he-(a)is convicted and sentenced to imprisonment for an offence which, in the opinion of the Government, involves moral turpitude; or(b)is of unsound mind and stands so declared by a competent court; or(c)is an undischarged insolvent; or(d)has been removed or dismissed from service of the Central Government or a State Government or a Body or Corporation owned or controlled by the Central Government or a State Government; or(e)refuses to act or becomes incapable of acting; or(f)is without obtaining leave of absence from the Commission, absents from three consecutive meetings of the Commission; or(g)has, in the opinion of the Government, so abused the position of the Chairperson, Vice-Chairperson or Member as to render that person's continuance in office as detrimental to the interests of the minorities or 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.
