Section 17(3) in The Right to Information Act, 2005
(3)Notwithstanding anything contained in sub-section (1), the Governor may by order remove from office the State Chief Information Commissioner or a State Information Commissioner if a State Chief Information Commissioner or a State Information Commissioner, as the case may be,(a)is adjudged an insolvent;or(b)has been convicted of an offence which, in the opinion of the Governor, involves moral turpitude; or(c)engages during his term of office in any paid employment outside the duties of his office; or(d)is, in the opinion of the Governor, unfit to continue in office by reason of infirmity of mind or body;or(e)has acquired such financial or other interest as is likely to affect prejudicially his functions as the State Chief Information Commissioner or a State Information Commissioner.
