Section 4 in Tamil Nadu State Commission for Women Act, 2008
4. Term of Office and conditions of service of Chairperson and Members.
(1)The Chairperson and every member shall hold office for such period, exceeding three years, as may be specified by the Government in this behalf.(2)The honorarium and allowances payable to, and the other terms and conditions of service of, the Chairperson and members shall be such as may be prescribed.(3)The Chairperson or a member may, at any time, by writing and addressed to the Government, resign from the office of Chairperson or as the case may be, from the office of the member.(4)Notwithstanding anything contained in sub-section (1), the Government shall remove a person from the office of Chairperson or any member if that person-(a)becomes an undischarged insolvent;(b)is convicted and sentenced to imprisonment for an offence which, in the opinion of the Government, involves moral turpitude;(c)becomes of unsound mind and stands so declared by a competent court;(d)refuses to act or becomes incapable of acting;(e)is, without obtaining leave of absence from the Commission, absent from three consecutive meetings of the Commission, or(f)in the opinion of the Government, has so abused the position of Chairperson or member, as the cast may be, as to render that person's continuance in office is detrimental to the public interest:Provided that no person shall be removed from office under this sub-section until that person has been given a reasonable opportunity of being heard in the matter.(5)A vacancy caused under sub-section (3) or (4) or otherwise shall be filled by fresh nomination by the Government and the person so nominated shall hold office for the remainder of the term of office of the person in whose vacancy such person has been nominated would have held office, if the vacancy had not occurred.Provided that if a vacancy of a member, other than that of the Chairperson, occurs within six months ^receding the date on which the term of office of the Member expires, such vacancy shall not be filled in.Explanation. - For the purpose of this section, "member" does not include 'Member- Secretary" and an Ex-Officio member.
