Section 29 in Punjab Rights of Persons with Disabilities Rules, 2019
29. Resignation and removal.
(1)The State Commissioner may, by notice in writing, under his hand, addressed to the State Government resign from his post.(2)The State Government shall remove the State Commissioner from his office, if he,(a)becomes an undercharged insolvent; or(b)engages himself during his term of office in any paid employment or activity outside the duties of his office; or(c)is convicted and sentenced to imprisonment for an offence which in the opinion of the State Government involves moral turpitude; or(d)is in the opinion of the State Government, unfit to continue in office by reason of infirmity of mind or body or serious default in the performance of his functions as laid down in the Act; or(e)without obtaining leave of absence from the State Government, remains absent from duty for a consecutive period of fifteen days or more; or(f)has, in the opinion of the State Government, so abused the position of the State Commissioner as to render his continuance in the office detrimental to the interest of persons with disability:Provided that no State Commissioner shall be removed from office under this rule except after following the procedure, mutatis mutandis, applicable for removal of a Group 'A' officer of the State of Punjab.(3)The State Government may suspend a State Commissioner, in respect of whom proceedings for removal have been commenced in accordance with sub-rule (2), pending conclusion of such proceedings.
