- State Government may remove an independent member-(a)on grounds of;-(i)failure to attend three consecutive meetings of the Commission without sufficient cause;(ii)incapacitation by reasons of physical or mental infirmity; or(iii)otherwise becoming unable to discharge his functions as a member.(b)on the recommendation of the selection committee referred to in Section 22; or(c)if he incurs any disqualification specified in Section 23.
