- The Chairperson or any member of the Commission may be removed from office by an order of the Governor 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 101 ; or(d)any member engaging himself during his term of office in any paid employment outside the duties of his office.
