(4)A non-official member appointed under clause (g) of sub-section (2) may be removed on any of the following grounds:(a)Proven incompetence;(b)Proven misbehaviour or misuse or abuse of powers vested to him;(c)Failure to attend three consecutive meetings of the State Security Commission without sufficient cause;(d)Incapacitation by reasons of physical or mental infirmity;(e)Otherwise becoming unable to discharge his functions as a member;(f)conviction by a court of law in an offence punishable under chapter XII, XVI or XVII of the Indian Penal Code, 1860 (45 of 1860)or where charges have been framed by a court in a case in moral turpitude.
