Section 10 in Chhattisgarh Municipal Revenue (Establishment of Regulatory Commission) Act, 2011
10. Removal of Members.
(1)No Member shall be removed from office except in accordance with the provisions of this section.(2)The Government may by order remove from office any member, if he -(a)Has been adjudged as insolvent.(b)Has been convicted of an offence which in the opinion of the Government involves moral turpitude.(c)Has become physically or mentally incapable of acting as a Member.(d)Has acquired such financial or other interest as is likely to affect prejudicially his functions as a Member.(e)Has so abused his position as to render his continuance in office prejudicial to the public interest;(f)Has been guilty of proved misbehaviour :Provided that no Member shall be removed from his office on any ground specified in clauses (d), (e) and (f) unless an inquiry is conducted with such procedure as may be prescribed by the Government and the inquiry authority reports that the Member ought on such ground or grounds to be removed.(3)The Government may, in consultation with the Chairperson of the inquiry authority, suspend any Member of the Commission in respect of whom a reference has been made to the Chairperson of the inquiry authority under sub-section (2) until the Government has passed orders on receipt of the report of the Chairperson of the Inquiry Authority on such reference.
