Section 6(2) in Bihar State University Service Commission Act, 2017
(2)The Chairman and members shall be removed from the commission if he/she.(a)is adjudged an insolvent; or(b)engage herself/himself in any employment during duties of her/his office; or(c)she/he is in the opinion of the Government, unfit to continue to the office due to mental and physical incapacity or on indulging in any act of omission or commission detrimental to the interest of the commission.Provided, that the Chairman and members of the Commission will not be removed from the office on the ground of proved misconduct or misbehaviour without an enquiry made in the manner prescribed under the rules so that such misconduct or mis-behavior may be proved.
