Section 4(3) in The M.P. Rajya Mahila Ayog Adhiniyam, 1995
(3)The State Government shall remove a person from the Office of Chairperson or a Member referred to in sub-section (2) if that person-(a)becomes an undischarged insolvent;(b)is convicted and sentenced to imprisonment for an offence involving moral turpitude;(c)becomes of unsound mind and stands so declared by a competent Court;(d)refuses to act or becomes incapable of acting;(e)is, without obtaining leave of absence from the Commission, absent from three consecutive meetings of the Commission; or(f)in the opinion of the State Government, has so abused the position of Chairperson or Member as to render his continuance in office detrimental to the public interest :Provided that, no person shall be removed under this clause until he has been given a reasonable opportunity of being heard in the matter.
