Section 5 in The U.P. Go-Seva Ayog Adhiniyam, 1999
5. Term of office and allowances of members.
(1)Every non-official member shall hold office for a term of three years and shall be eligible for renomination.(2)There shall be paid to the non-official members, Chairperson and Vice-Chairperson such allowances as may be prescribed.(3)A non-official member may, by writing under his hand addressed to the Government, resign his office at any time and on such resignation being accepted, he shall be deemed to have vacated his office.(4)The Government shall remove a non-official member from office if he-(a)becomes an undischarged insolvent;(b)is convicted 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 Ayog, absent from three consecutive meetings of the Ayog; or(f)has, in the opinion of the Government, so abused his position as to render his continuance in office detrimental to the interest of cow or the public interest:Provided that no person shall be removed under this clause until he has been given an opportunity of being heard in the matter.
