Section 4(5) in The Sexual Harassment Of Women At Workplace (Prevention, Prohibition And Redressal) Act, 2013
(5)Where the Presiding Officer or any Member of the Internal Committee, —(a)contravenes the provisions of section 16; or(b)has been convicted for an offence or an inquiry into an offence under any law for the time being in force is pending against him; or(c)he has been found guilty in any disciplinary proceedings or a disciplinary proceeding is pending against him; or(d)has so abused his position as to render his continuance in office prejudicial to the public interest,such Presiding Officer or Member, as the case may be, shall be removed from the Committee and the vacancy so created or any casual vacancy shall be filled by fresh nomination in accordance with the provisions of this section.
