Section 14(3) in The Punjab Transparency and Accountability in Delivery of Public Service Act, 2018
(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.
