Section 7 in Jammu and Kashmir State Commission for Protection of Women and Child Rights Act, 2018
7. Removal from office.
(1)Subject to the provisions of sub-section (2), the Chairperson or a Member may be removed from his office by an order of the Government on the ground of proved misbehaviour or incapacity in such manner and by such authority as may be prescribed.(2)Notwithstanding anything contained in sub-section (1), the Government may by order remove from office the Chairperson or a Member, if the Chairperson or, as the case may be, such Member,-(a)is adjudged an insolvent ; or(b)engages during his term of office in any paid employment outside the duties of his/her office ; or(c)refuses to act or becomes incapable of acting ; or(d)is of unsound mind and stands so declared by a competent court ; or(e)has so abused his office as to render his/her continuance in his office detrimental to the public interest ; or(f)is convicted and sentenced to imprisonment for an offence which in the opinion of the Government involves moral turpitude ; or(g)is without obtaining leave of absence from the Commission, absent from three consecutive meetings of the Commission.(3)No person shall be removed under this section until that person has been given a reasonable opportunity of being heard in the matter.
