Section 8C in Rajasthan Guaranteed Delivery of Public Service Rules, 2011
8C. Removal of Chief Commissioner or Commissioner from office.
(1)The Chief Commissioner or Commissioner of the Commission may be removed from the office by an order of the Governor, if he-(a)becomes an undischarged insolvent; or(b)engages during his term of office in any paid employment outside the duties of his office; or(c)is unfit to continue in the office by reason of infirmity of mind or body; or(d)becomes of unsound mind and stands so declared by competent court; or(e)is convicted and sentenced to imprisonment for an offence which in the opinion of Governor involves moral turpitude.(2)Subject to the provisions of sub-section (1) the Chief Commissioner or Commissioner of the Commission shall only be removed from his office by an order of the Governor on the ground of proved misbehaviour or incapacity after the High Court on a reference being made to it by the Governor, has on inquiry held in accordance with the procedure prescribed in that behalf by High Court, reported that the Chief Commissioner or Commissioner ought on any such ground to be removed.
