11. Removal of chairman, vice chairman or members.
(1)The State Government may remove from the commission the chairman, vice chairman or any member, who in its opinion,-(a)refuses to act: or(b)has become incapable of acting: or(c)has abused his position as a chairman, vice chairman or as a member as to render his continuance in the commission detrimental to the interest of the public; or(d)in the case of a non-official member, if he remains absent without previous permission of the chairman from three consecutive meetings of commission: or(e)is otherwise suitable to continue as chairman, vice chairman or member of the commission.(2)The State Government may suspend the chairman, vice chairman or any member of the commission pending an enquiry against him in connection with his proposed removal.(3)No order of removal under sub-section (1) shall be made unless the chairman, vice chairman or member concerned has been given an opportunity to submit his explanation to the State Government with reference to the grounds of his proposed removal.(4)A chairman, vice chairman or a member who has been removed under sub-section (1) shall not be eligible for further nomination as chairman, vice chairman or a member of the commission.
