Section 4(7) in West Bengal College Service Commission Act, 2012
(7)The Chairperson or any other Member of the Commission shall be removed from his office by the State Government if it satisfies, after due enquiry to be made for this purpose and in such manner as may be prescribed in this behalf, that the incumbent concern,-(i)has become insane and adjudged by a competent court to be of unsound mind; or(ii)has become an undischarged insolvent declared by a competent Court; or(iii)has been physically unfit and incapable of discharging function due to protracted illness or physical disability; or(iv)has wilfully omitted or refused to carry out the provisions of this Act or has committed breach of any of the terms and conditions of the service as may be prescribed or has abused or misused the powers vested in him or if the continuance in the office of the Chairperson or other Members is detrimental to the interest of the Commission; or(v)has failed to attend three consecutive meetings of the Commission without assigning any valid and satisfactory reasons; or(vi)has been proved to be guilty of criminal breach of trust or gross financial irregularity or impropriety or gross negligence of duty; or(vii)has shown incompetence to perform or has persistently defaulted in the performance of the duties imposed on him by or under this Act; or(viii)has been convicted by a court for any offence within the concept and meaning of the Code of Criminal Procedure, 1973; or(ix)is a member of, or otherwise associated with, any political party or acts in any partisan manner while in office.Explanation. - For the purpose of this clause, whether any party is a political party or any association is a political association or any act of the Chairperson or any other Member is partisan, decision of the State Government thereon shall be final:Provided that the Chairperson or any other Member shall be given a reasonable opportunity of being heard by the Chancellor before his removal under clauses (iv), (v), (vi), (vii), (viii) and (ix).
