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State of West Bengal - Section

Section 5 in The West Bengal School Service Commission Act, 1997

5. Removal of member.

- The State Government may, after making inquiry in such manner as may be prescribed, remove the Chairman or any other member from his office on the ground of -
(a)misconduct involving moral turpitude, or
(b)insolvency, or
(c)infirmity of body or mind.