Section 4(2) in The Bihar State Commission for Women Act, 1999
(2)The Chairperson or any non-official member may, in writing and addressed to the Government, resign from her office. In case the Chairperson or other nonofficial member-(a)becomes an undischarged insolvent;(b)gets convicted and sentenced to imprisonment for an offence involving moral turpitude;(c)becomes of unsound mind and stands so declared by a competent court;(d)refused to act or becomes incapable of acting;(e)without obtaining leave of absence from the Commission, absent from three consecutive meetings of the Commission; or(f)In the opinion of the State Government abuses the position of Chairperson or Member as to render that person's continuance in office detrimental to the public interest; she could be removed by the State Government from her office.(g)A vacancy caused under sub-section (2) or otherwise shall be filled by fresh nomination.
