Section 4 in Bihar State University (Constituent Colleges) Service Commission Act, 1987
4. Resignation or removal of Chairman or member of the Commission.
(1)The Chairman or Member of the Commission may, by writing under his hand addressed to the Governor, resign his office. The Chairman or Members of the Commission may be removed from the office by the order of Governor, if he-(a)Is adjudged an insolvent; or(b)engages himself during his term of office in any paid employment outside the duties of his officer; or(c)is in the opinion of the Government, unlit to continue in office.(2)The Chairman or any other member of the Commission may be removed from his office by the order of the Governor on the ground of misbehaviour alter an enquiry is held in the manner prescribed by the Governor in the rules to be framed under Section 13.
