Section 4(1)(b) in Bihar Staff Selection Commission Act, 2002

[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

(b)the Chairman and a Member of the Commission may be removed from his office, if he -

(i)is adjudged an insolvent, or

(ii)engages during his term of office in any paid employment outside the duties of his office, or

(iii)is in the opinion of the State Government, unfit to continue in office due to any reason.

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