Section 5(2) in The Jammu and Kashmir Protection of Human Rights Act, 1997
(2)Notwithstanding anything in sub-section (1), the Governor may by order remove from office the Chairperson or any other Member if the chairperson or such other Member, as the case may be,-(a)is adjudged an insolvent; or(b)engages during his term of office in any paid employment outside the duties of his office; or(c)is unfit to continue in office by reason of infirmity of mind or body or(d)is of unsound mind and stand so declared by a competent court; or(e)is convicted and sentenced to imprisonoment for an offence which in the opinion of the Governor involves moral turpitude; or(f)[ is, without leave of absence from the Commission, absent for thirty days] [Clause (f) added by Act No. VII of 1998, section 2.].
