Section 7(2) in Haryana School Teachers Selection Board Act, 2011
(2)Notwithstanding anything contained in sub-section (1), the Government may, by order remove from office any member if he, -(a)is adjudged an insolvent; or(b)engages, during his term of office, in any paid employment outside the duties of his office; or(c)in the opinion of the Government is unfit to continue his office by reason of infirmity of mind or body; or of proved misconduct.
