Section 4 in The Punjab State Commission for Scheduled Castes Act, 2004
4. Term of office and conditions of service of Chairperson and members.
- [(1) The Chairperson and non-official members shall hold office for a period of six years:Provided that where the Chairperson attains the age of [seventy-two years] [Substituted by Punjab Act No. 19 of 2006.] before the expiry of the aforesaid terms of six years, he shall vacate his office on the day, on which he attains such age.](2)The Chairperson and non-official members may, at any time, by writing and addressed to the Government, resign from the office of the Chairperson or of the office of the member, as the case may be.(3)Notwithstanding anything contained in sub-section (1), the Government may, remove a person from the office of the Chairperson or member if, that person -(a)becomes an undischarged insolvent;(b)is convicted and sentenced to imprisonment for an offence which, in the opinion of the Government involves 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; and(f)in the opinion of the Government, has so abused the position of the Chairperson or member as to render that person's continuance in office detrimental to the public interest or is otherwise unfit or unsuitable to continue as such Chairperson or member;Provided that, no person shall be removed under this clause until that person has been given a reasonable opportunity of being heard in the matter.(4)A vacancy caused under sub-section (2) or sub-section (3) or in any other manner, shall be filled in, as soon as may be, by a fresh appointment by the Government; and the person so appointed, shall hold office for the remainder of the term of office of the person in whose vacancy such person has been appointed, would have held office, if the vacancy had not occurred:Provided that, if the vacancy of a member other than that of the Chairperson occurs within six months preceding the date on which the term of office of the member expires, then such a vacancy shall not be filled in.(5)The salary and allowances payable to, and the other terms and conditions of holding the office of the Chairperson and the members shall be such, as may be prescribed.
