Section 9(11) in The West Bengal Joint Entrance Examinations Board Act, 2014
(11)The Chairman may be removed from his office by the State Government if it is satisfied that the incumbent.-(a)has become insane and adjudged by a competent court to be of unsound mind; or(b)has become an un-discharged insolvent and stands so declared by a competent Court; or(c)has been physically unfit and incapable of discharging function due to protracted illness or physical disability certified by a competent medical board; or(d)has wilfully omitted or refused to carry out the provisions of this Act or has committed breach of any of the terms and conditions of his appointment or has abused or misused the powers vested in him or if the continuance in the office of the Chairman is detrimental to the interest of the Board; or(e)has been proved to be guilty of criminal breach of trust or criminal negligence or gross financial irregularity or impropriety or gross negligence of duty or moral turpitude; or(f)has shown incompetence in performance or has made default in the performance of the duties imposed on him by or under this Act; or(g)has been convicted by a court for any offence under the Code of Criminal Procedure, 1973:Provided that the Chairman shall be given a reasonable opportunity of being heard by the State Government before taking recourse for his removal under clauses (d), (e), (f) and (g).(c)has been physically unfit and incapable of discharging function due to protracted illness or physical disability certified by a competent medical board; or(d)has wilfully omitted or refused to carry out the provisions of this Act or has committed breach of any of the terms and conditions of his appointment or has abused or misused the powers vested in him or if the continuance in the office of the Vice-Chairman is detrimental to the interest of the Board; or(e)has been proved to be guilty of criminal breach of trust or criminal negligence or gross financial irregularity or impropriety or gross negligence of duty or moral turpitude; or(f)has shown incompetence to perform or has persistently made default in the performance of the duties imposed on him by or under this Act; or(g)has been convicted by a court for any offence within the concept and meaning of the Code of Criminal Procedure, 1973:Provided that the Vice-Chairman shall be given a reasonable opportunity of being heard by the State Government before taking recourse for his removal under clauses (d), (e), (f) and (g).
