Section 6(2) in Bihar Commission for Protection of Child Right Rules, 2010
(2)The State Government may be order remove from office, Chairperson or any other Member, if the Chairperson or, as the case may be, such other Member-(I)Is adjudged an insolvent; or(II)Engages during his term of office in any paid employment outside the duties of his office; or(III)Refuses to act or becomes incapable of acting; or(IV)Is of unsound mind and stands so declared by a competent court; or(V)Has so abused his office as to render his continuance in office detrimental to the public interest; or(VI)Is convicted and sentenced to imprisonment for an offence which in the opinion of the State Government involves moral turpitude; or(VII)Is, without obtaining leave of absence from the Commission, absent from three consecutive meetings of the Commission.
