Section 4 in The Chemical Weapons Convention Rules, 2016
4. Removal or Resignation of Chairperson.
(1)The Chairperson may resign from his office by giving at least one month's notice in writing to the Central Government.(2)The Central Government may remove from office, the Chairperson if he(a)has been adjudged an insolvent; or(b)has been convicted of an offence which, in the opinion of the Central Government, involves moral turpitude; or(c)has become physically or mentally incapable of acting as the Chairperson; or(d)has acquired such financial or other interest as is likely to affect prejudicially his functions as the Chairperson; or(e)has so abused his position as to render his continuance in office prejudicial to the public interest.(3)Notwithstanding anything contained in sub-rule (2), the Chairperson shall not be removed from his office on the grounds specified in clause (d) or clause (e) of that sub-section unless the Central Government has caused an enquiry to be done and on the basis of such enquiry, come to the conclusion that the Chairperson ought on such ground or grounds, to be removed.(4)The Central Government may suspend from office, the Chairperson in respect of whom an enquiry has been ordered under sub-rule (3), until the Central Government has passed an order on receipt of the enquiry report.
