Section 36 in The Rights of Persons with Disabilities Rules, 2017
36. Resignation and removal.
(1)The Chief Commissioner and the Commissioner may, by notice in writing, under his hand, addressed to the Central Government, resign from the office:Provided that he shall continue in the office till his resignation is accepted.(2)The Central Government may remove a person from the office of the Chief Commissioner and the Commissioner, if he -(a)becomes an undischarged insolvent;(b)engages during his term of office in any paid employment or activity outside the duties of his office;(c)is convicted or sentenced to imprisonment for an offence which in the opinion of the Central Government involves moral turpitude;(d)is in the opinion of the Central Government, unfit to continue in office by reason of infirmity of mind or body or serious default in the performance of his functions as laid down in the Act;(e)without obtaining leave of absence from the Central Government, remains absent from duty for a consecutive period of fifteen days or more; or(f)has, in the opinion of the Central Government, so abused the position of the Chief Commissioner and Commissioner as to render his continuance in office detrimental to the interest of persons with disability:Provided that no person shall be removed under this rule except after following the procedure, mutatis mutandis, applicable for removal of a Group "A" employee of the Central Government.(3)The Central Government may suspend the Chief Commissioner and the Commissioner, in respect of whom proceedings for removal have been commenced in accordance with sub-rule (2), pending conclusion of such proceedings.
