Section 14 in The Punjab Transparency and Accountability in Delivery of Public Service Act, 2018
14. Removal and suspension of the Chief Commissioner from office.
(1)The Chief Commissioner shall not be removed from his office except by an order by the Government on the ground of proven misbehavior or incapability after an inquiry as prescribed by the Government in which the Chief Commissioner had been informed of the charges against him and given a reasonable opportunity of being heard in respect of such charges.(2)The Government may, by rules, regulate the procedure for the inquiry of misbehavior or incapability of the Chief Commissioner referred to in subsection (1).(3)Notwithstanding anything contained in sub-section (2), the Government may, by order, remove the Chief Commissioner from his office, if he -(a)is, or at any time has been, adjudged an insolvent; or(b)has engaged at any time, during his term of office, in any paid employment; or(c)has been convicted of an offence which, in the opinion of the Government, involves moral turpitude; or(d)has acquired such financial or other interest as is likely to affect prejudicially his functions as Chief Commissioner; or(e)has so abused his position as to render his continuance in office prejudicial to the public interest; or(f)has become physically or mentally incapable of acting as Chief Commissioner.
