Section 29(2) in Punjab Rights of Persons with Disabilities Rules, 2019
(2)The State Government shall remove the State Commissioner from his office, if he,(a)becomes an undercharged insolvent; or(b)engages himself during his term of office in any paid employment or activity outside the duties of his office; or(c)is convicted and sentenced to imprisonment for an offence which in the opinion of the State Government involves moral turpitude; or(d)is in the opinion of the State 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; or(e)without obtaining leave of absence from the State Government, remains absent from duty for a consecutive period of fifteen days or more; or(f)has, in the opinion of the State Government, so abused the position of the State Commissioner as to render his continuance in the office detrimental to the interest of persons with disability:Provided that no State Commissioner shall be removed from office under this rule except after following the procedure, mutatis mutandis, applicable for removal of a Group 'A' officer of the State of Punjab.
