Section 6(3) in The Jammu and Kashmir State Vigilance Commission Act, 2011
(3)Notwithstanding anything contained in sub-section (1), the [Governor] [Substituted 'Government' by Act No. XX of 2011, dated 18.10.2011.] may by order remove from office the Chief Vigilance Commissioner or any Vigilance Commissioner if the Chief Vigilance Commissioner or such Vigilance Commissioner, as the case may be, -(a)is adjudged an insolvent; or(b)has been convicted of an offence which, in the opinion of the [Governor] [Substituted 'Government' by Act No. XX of 2011, dated 18.10.2011.], involves moral turpitude; or(c)engages during his term of office in any paid employment outside the duties of his office; or(d)is, in the opinion of the [Governor] [Substituted 'Government' by Act No. XX of 2011, dated 18.10.2011.], unfit to continue in office by reason of infirmity of mind or body; or(e)has acquired such financial or other interest as is likely to affect prejudicially his functions as the Chief Vigilance Commissioner or a Vigilance Commissioner.
