Section 4(3) in The Maharashtra State Commission for Backward Classes Act, 2005
(3)The State Government shall remove a person from the office of the member f that 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 of unsound mind and stands so declared by the competent Court;(d)refuses to act or becomes incapable of acting;(e)is, without obtaining leave of absence from the Commission, absent from three consecutive meetings of the Commission; or(f)has, in the opinion of the State Government, so abused the position of the Chairperson or member as to render that person's continuance in the office detrimental to the interests of the backward classes or the public interest, or is otherwise in the opinion of the State Government, unfit or unsuitable to continue as such Chairperson or member.Provided that, no office-bearer shall be removed under this clause until that person has been given a reasonable opportunity of being heard in the matter.
