Section 5 in Bihar State Minorities Commission Act, 1991
5. Term of Commission.
(1)The term of the nominated Chairman, Vice-Chairman or Member of the Commission shall be for a term of three years from the date he assumes the charge of his office. Provided that-(a)the Chairman, Vice-Chairman or any Member of the Commission may resign from his office by writing under his signature addressed to the Government,(b)If at any time, it appears to the State Government that the Chairman, Vice-Chairman or any Member of the Commission is unfit to hold his office or has been found to be guilty of misconduct or neglect of duties or abuse of power, which renders his removal from office of the Commission, necessary in public interest, the State Government may by Notification in the Official Gazette, remove him from such office.
