(6)The non-official members nominated under clause (e) of sub-section (2) may be removed by the Chairperson of the State Security Commission on any of the following grounds, namely:--(a)proven incompetence;(b)proven misbehaviour or misuse or abuse of powers;(c)failure to attend three consecutive meetings of the State Security Commission without sufficient cause:Provided that, no member shall be removed under the provisions of this clause except after giving him a reasonable opportunity of being heard;(d)incapacitation by reason of mental infirmity;(e)otherwise becoming unable to discharge his functions as a member; or(f)conviction by a court of law or where charges have been framed against him by a court of law.
