Section 4(3) in West Bengal Scheduled Castes Advisory Council Act, 2017
(3)The State Government shall remove a person from the office of the Chairperson, the Vice-Chairperson or a member, if such person-(a)becomes an undischarged insolvent;(b)is convicted and sentenced to imprisonment for an offence which, in the opinion of the State Government, involves moral turpitude;(c)becomes an unsound mind and so declared by a competent court;(d)refuses to act or becomes incapable of acting;(e)is, without obtaining leave of absence from the Council, absent from three consecutive meetings of the Council;(f)has, in the opinion of the State Government, so abused the position of Chairperson, Vice-Chairperson or member as to render that person's continuance in office detrimental to the public interest:Provided that no person shall be removed under these clauses until such person has been given a reasonable opportunity of being heard.
