Section 8 in The Rajasthan State Commission for Women Act, 1999
8. Removal of Chairperson or member from office.
- Chairperson or any member of the Commission may be removed from office by an order of the State Government, if she -(a)becomes an undischarged insolvent;(b)is convicted and sentenced to imprisonment for an offence which involves moral turpitude or any other criminal activity;(c)becomes of unsound mind;(d)refuses to act or becomes incapable of acting;(e)is without obtaining leave of absence from the Commission absent for three consecutive meetings of the Commission; or(f)in the opinion of the State Government has so abused financially or otherwise the position of Chairperson or member as to render her continuance in office detrimental to the public interest:Provided that a member shall not be removed under this section until she has been given a reasonable opportunity of being heard in the matter.
