Section 8(3) in The National Commission For Scheduled Tribes Chairperson, Vice-Chairperson And Members (Conditions For Service And Tenure) Rules, 2004
(3)The president shall remove a person from the office of Vice-Chairperson or Member if that person-(a)becomes an undischarged insolvent,(b)gets convicted and sentenced to imprisonment for an offence which in the opinion of the President involves moral turpitude,(c)is in the opinion of the President, unfit to continue in office by reason of infirmity of mind or body,(d)refuses to act or becomes incapable of acting,(e)is without obtaining leave of absence from the Commission, absent from three consecutive meetings of the Commission; or(f)in the opinion of the President has so abused the position of Vice-Chairperson or Member as to render that persons' continuance in office detrimental to the interest of the Scheduled Tribes:Provided that no person shall be removed under this clause until he has been given a reasonable opportunity of being heard in the matter.
