Section 4 in The M.P. Rajya Mahila Ayog Adhiniyam, 1995
4. Term of Office and conditions of Service of Chairperson and Members.
(1)The Chairperson and every member shall hold office for such period, not exceeding three years, as may be specified by the State Government in this behalf.(2)The Chairperson or a Member (other than the official Member) may, by writing and addressed to the State Government, resign from the office of Chairperson or as the case may be, of the Member at any time.(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.(4)A vacancy caused under sub-section (2) or otherwise shall be filled by fresh nominations by the State Government and the person so nominated shall hold office for the remainder of the term of office of the person in whose vacancy such person has been nominated.(5)The salaries and allowances payable to, and the other terms and conditions of service of, the Chairperson and the Members shall be such as may be prescribed.
