Section 24(1) in The West Bengal Right to Public Services Rules, 2013
(1)The State Government may remove the Chief Commissioner or any Commissioner from office after complying with the provisions of sub-rule (2), if he has -(i)been adjudged insolvent; or(ii)been convicted of an offence which, in the opinion of the State Government, involves moral turpitude; or(iii)become physically or mentally incapable; or(iv)acquired such financial or other interest as is likely to affect prejudicially his functions in any of the said capacities; or(v)so abused his position as to render his continuance in office prejudicial to public interest.
