Section 4 in Karnataka State Commission for Women Act, 1995
4. Term of office and conditions of service of Chairperson and Members.
(1)Subject to the pleasure of the Government, the Chairperson and every member shall hold office for such period not exceeding three years, as may be specified by the Government.(2)The Chairperson or a member other than the ex- officio member may, resign the office of Chairperson or the member, as the case may be, by writing addressed to the Government.(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.(4)The Government shall fill vacancies, arising out of resignation or removal within three months of such resignation or removal, by fresh nomination.(5)The salary and allowances of the Chairperson and allowance payable to the member, if any, shall be such, as may be prescribed.(6)The salary and allowance payable to the Chairperson and allowances payable to a member shall be defrayed out of the grants referred to in sub-section (2) of section 12.
