Section 6 in The U.P. Higher Education Services Commission Act, 1980
6. Powers of the State Government to remove the member. -
(1)The State Government may, by order, remove from office any member, if he-(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 State Government unfit to continue in office by reason of infirmity of mind or body or of proved misconduct.Explanation - [* * *] [Omitted by U.P. Act No. 10 of 1997 (w.e.f. 26.5.1997).](2)The procedure for the investigation and proof of misconduct under this section shall be such as may be prescribed.(3)The State Government may suspend from office any member in respect of whom any action is contemplated under this section.
