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State of Sikkim - Section

Section 137 in The Sikkim Police Act, 2008

137. Removal of Chairperson and Members.

The Chairperson or any Member of the Commission may be removed from office on the recommendation of the State Police Board, by an order of the State Government on the grounds of-
(a)proven misconduct or misbehavior;
(b)persistent neglect to perform duties of the Commission;
(c)occurrence of any situation that would make a member ineligible for appointment to the Commission under Section 135.
(d)***