Section 4 in Chhattisgarh Biological Diversity Rules, 2015
4. Term of Office of the Chairperson.
(1)The Chairperson of the Board shall hold the office for a terms of three years and shall be eligible for re-appointment:Provided that no Chairperson shall hold office beyond the age of 65 years.(2)The Chairperson may resign from his office by giving at least one month notice in writing to the State Government.(3)The Chairperson can be removed from his office by the State Government if he/she has-(a)been adjudged as an insolvent; or(b)been convicted of an offence which involves moral turpitude; or(c)become physically or mentally incapable of acting as member; or(d)abused his position as to render his continuance in office detrimental to the public interest; or(e)acquired such financial or other interest which is prejudicial to his functions as Chairperson :Provided that the Chairperson shall not be removed from his office on any ground specified in sub-section (3), without a due and proper enquiry by an officer not below the rank of Principal Secretary to the Government of Chhattisgarh and without giving a reasonable opportunity of being heard.
