Section 6 in Bihar Commission for Protection of Child Right Rules, 2010
6. Removal from Office.
(1)The Chairperson may be removed from his office by an order of the State Government on the ground of proved misbehaviour or incapacity.(2)The State Government may be order remove from office, Chairperson or any other Member, if the Chairperson or, as the case may be, such other Member-(I)Is adjudged an insolvent; or(II)Engages during his term of office in any paid employment outside the duties of his office; or(III)Refuses to act or becomes incapable of acting; or(IV)Is of unsound mind and stands so declared by a competent court; or(V)Has so abused his office as to render his continuance in office detrimental to the public interest; or(VI)Is convicted and sentenced to imprisonment for an offence which in the opinion of the State Government involves moral turpitude; or(VII)Is, without obtaining leave of absence from the Commission, absent from three consecutive meetings of the Commission.(3)No person shall be removed under this section until that person has been given an opportunity of being heard in the matter.(4)If the Chairperson or, as the case may be, a Member, becomes subject to any of the disqualifications mentioned in Rule 6 (1) & (2) or tenders his resignation under sub-section (2) of Section 19 of the Act, his seat shall thereupon become vacant.
