Section 5 in Rajasthan Subordinate and Ministerial Services Selection Board Rules, 2014
5. Removal of Chairman and Member of the Board.
(1)The Chairman or any other Member of the Board shall only be removed from his office by order of the State Government on ground of mis-behaviour after providing the opportunity of hearing to the said Chairman/Member in this behalf.(2)Notwithstanding anything contained in sub-rule (1) above, the Government may by order remove from office the Chairman or any Member of the Board if the Chairman or such other Member, as the case may be -(a)is adjudged an insolvent; or(b)engages during his term of office in any paid employment outside the duties of his office; or(c)is, in the opinion of the Government, unfit to continue in the office by reason of infirmity of mind or body.(3)If the Chairman or any other Member of the Board 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 State Government or participates in any way in the profit thereof or in any benefit or emolument arising therefrom otherwise than as a Member and in common with the other members of an incorporated company, he shall, for the purposes of sub-rule (1) above, be deemed to be guilty of misbehaviour.
