32A. Establishment and constitution of State Security Commission
(1)The State Government shall, by notification in the Official Gazette, establish a State Security Commission to exercise the powers and perform the functions as assigned to it by or under the provisions of this Chapter.(2)The State Security Commission shall consist of the following members, namely:-(a)the Chief Minister of the State, ex-officio, who shall be the Chairperson;(b)the Minister in charge of Home Department Ex-officio;(c)the Chief Secretary to the Government of Gujarat... Ex-officio;(d)the Secretary to the Government of Gujarat, Home Department, .... Ex-officio;(e)the Director General and Inspector General of Police ex-officio, who shall be the Member Secretary; and(f)two non-official members to be appointed by the State Government of persons having reputation for integrity and competence in the field of academia, law, public administration or media.(3)No person shall be appointed as a member under clause (g) of sub-section (2) if he-(a)is not a citizen of India; or(b)has been convicted by a court of law or against whom charges have been framed in a court of law; or(c)has been dismissed or removed from service or compulsorily retired on the grounds of corruption or misconduct; or(d)holds an elected political office, including that of member of Parliament or State Legislature or a Local body, or is an office bearer of any political party or any organization connected with a political party; or(e)is of unsound mind.(4)A non-official member appointed under clause (g) of sub-section (2) may be removed on any of the following grounds:(a)Proven incompetence;(b)Proven misbehaviour or misuse or abuse of powers vested to him;(c)Failure to attend three consecutive meetings of the State Security Commission without sufficient cause;(d)Incapacitation by reasons of physical or mental infirmity;(e)Otherwise becoming unable to discharge his functions as a member;(f)conviction by a court of law in an offence punishable under chapter XII, XVI or XVII of the Indian Penal Code, 1860 (45 of 1860)or where charges have been framed by a court in a case in moral turpitude.(5)The terms of office of the non-official members shall be for a period not exceeding three years. The other terms and conditions of such Members shall be such as may be prescribed.
