Chairperson or any member of the Accountability Commission may be removed from office, by an order of the State Government on the grounds of:(a)Proven misconduct or misbehavior;(b)Persistent neglect to perform duties of the Accountability Commission;(c)Occurrence of any situation that would make a member ineligible for appointment to the Accountability Commission under Section 79;or(d)Engaging during their term of office in any paid employment outside the duties of office.
