Section 5 in The Gujarat Universities Services Tribunal Act, 1983
5. Power of State Government to terminate appointment before expiry of term.
- The State Government may terminate the appointment of a person to be the Tribunal before the expiry of the term of his office if such person-(i)adjudged an insolvent, or(ii)engages during his term of office in any paid employment outside the duties of his office or(iii)is, in the opinion of the State Government unfit to continue in office by reason of infirmity of mind or body, or(iv)is, convicted of an offence involving moral turpitude.
