Section 4 in The Bihar State Commission for Women Act, 1999
4. Terms of office and conditions of service of Chairperson and Members.
(1)The Chairperson and every Member shall hold office for such period, not exceeding three years, as may be specified by the State Government in this behalf in the notification.(2)The Chairperson or any non-official member may, in writing and addressed to the Government, resign from her office. In case the Chairperson or other nonofficial member-(a)becomes an undischarged insolvent;(b)gets convicted and sentenced to imprisonment for an offence involving moral turpitude;(c)becomes of unsound mind and stands so declared by a competent court;(d)refused to act or becomes incapable of acting;(e)without obtaining leave of absence from the Commission, absent from three consecutive meetings of the Commission; or(f)In the opinion of the State Government abuses the position of Chairperson or Member as to render that person's continuance in office detrimental to the public interest; she could be removed by the State Government from her office.(g)A vacancy caused under sub-section (2) or otherwise shall be filled by fresh nomination.
