Section 4 in West Bengal Scheduled Castes Advisory Council Act, 2017
4. Terms of office and conditions of service and determination of allowances of Chairperson, Vice-Chairperson and other members.
(1)The Chairperson, Vice-Chairperson and every member shall hold office for such period not exceeding five years.(2)The Chairperson, the Vice-Chairperson and every member may, by writing under his hand addressed to the State Government, resign from the office of the Chairperson, the Vice-Chairperson and member, as the case may be.(3)The State Government shall remove a person from the office of the Chairperson, the Vice-Chairperson or a member, if such person-(a)becomes an undischarged insolvent;(b)is convicted and sentenced to imprisonment for an offence which, in the opinion of the State Government, involves moral turpitude;(c)becomes an unsound mind and so declared by a competent court;(d)refuses to act or becomes incapable of acting;(e)is, without obtaining leave of absence from the Council, absent from three consecutive meetings of the Council;(f)has, in the opinion of the State Government, so abused the position of Chairperson, Vice-Chairperson or member as to render that person's continuance in office detrimental to the public interest:Provided that no person shall be removed under these clauses until such person has been given a reasonable opportunity of being heard.(4)A vacancy caused due to removal of the Chairperson, Vice-Chairperson or member for any of the grounds mentioned in sub-section (3), shall be filled by fresh nomination and a person so nominated shall hold office for the un-expired period of the term for which his predecessors in office would have held office if such vacancy had not arisen.
