Section 8(2) in The National Commission For Scheduled Tribes Chairperson, Vice-Chairperson And Members (Conditions For Service And Tenure) Rules, 2004
(2)(a)The Chairperson shall only be removed from his office by order of the President on tire ground of misbehaviour after the Supreme Court, on reference being made to it by the President, has on inquiry held in accordance with the procedure prescribed in sub-clause (j) of clause (1) of Article 145 of the Constitution, reported that the Chairperson ought on any such ground to be removed.(b)The President may suspend from office the Chairperson in respect of whom a reference has been made to the Supreme Court under this sub-rule until the President has passed orders on receipt of the report of the Supreme Court on such reference.(c)Notwithstanding anything in clause (a) the President may by order remove from office the Chairperson if the Chairperson,-(i)is adjudged as an insolvent; or(ii)engaged during his term of office in any paid employment outside the duties of his office; or(iii)is, in the opinion of the President, unfit to continue in office by reason of infirmity of mind or body:Provided that the Chairperson shall not be removed under this clause until he has been given a reasonable opportunity of being heard in the matter.(d)If the Chairperson is or becomes in any way concerned or interested in any contract or agreement made by or on behalf of the Government of India or the Government of a State or participates in any way in the profit thereof or in any benefit or emoluments arising therefrom otherwise than as a member and in common with the other members of an incorporated company, he shall, for the purposes of clause (a) be deemed to be guilty of misbehaviour.
