Section 9 in Madhya Pradesh Jal Viniyaman Adhiniyam, 2013
9. Qualification for being a Chairperson and Member of the Commission.
(1)No person shall be qualified for appointment or to remain in office as Chairperson or a Member, if he :-(a)is of unsound mind or has become physically incapable of performing his duties;(b)is an undischarged insolvent;(c)has been convicted of an offence involving moral turpitude;(d)has such financial or other interest as is likely to affect pre-judicially his functions as Chairperson or Member of the Commission;(e)has so abused his position as to render his continuance in office prejudicial to the public interest;(f)disregards Government directions under this Act.(2)The Government may remove the Chairperson or a Member after an inquiry held as per procedure prescribed.(3)The Government may, during the period of such inquiry as specified in sub-section (2), suspend the Chairperson or the Member.
