- Any member of the Commission may be removed from office, on the recommendation of the Commission, by an order of the State Government on the grounds of;-(a)proven misconduct or misbehaviour;(b)persistent neglect to perform duties of the Commission;(c)occurrence of any situation that would make a member ineligible for appointment to the Commission under Section 103; or(d)any member engaging himself during his term of office in any paid employment outside the duties of his office.
