Section 4(3) in Chhattisgarh Biological Diversity Rules, 2015
(3)The Chairperson can be removed from his office by the State Government if he/she has-(a)been adjudged as an insolvent; or(b)been convicted of an offence which involves moral turpitude; or(c)become physically or mentally incapable of acting as member; or(d)abused his position as to render his continuance in office detrimental to the public interest; or(e)acquired such financial or other interest which is prejudicial to his functions as Chairperson :Provided that the Chairperson shall not be removed from his office on any ground specified in sub-section (3), without a due and proper enquiry by an officer not below the rank of Principal Secretary to the Government of Chhattisgarh and without giving a reasonable opportunity of being heard.
