Section 7 in Gujarat Educational Institutions Services Tribunal Act, 2006
7. Power of State Government to terminate appointment of member.
- The State Government may terminate the appointment of any member before the expiry of the term of his office, if he-(i)has been adjudged an insolvent,(ii)engages during his term of office in any paid employment outside the duties of his office,(iii)has in the opinion of the State Government, become physically or mentally incapable of acting as a member,(iv)has been convicted of an offence involving moral turpitude, or(v)has been guilty of proved misbehaviour:Provided that no member shall be removed from his office on the ground of proved misbehaviour unless he has been given a reasonable opportunity of being heard in respect of such charge.
