Section 6(1) in The U.P. Higher Education Services Commission Act, 1980
(1)The State Government may, by order, remove from office any member, if he-(a)is adjudged an insolvent; or(b)engages, during his term of office, in any paid employment outside the duties of his office; or(c)is in the opinion of the State Government unfit to continue in office by reason of infirmity of mind or body or of proved misconduct.Explanation - [* * *] [Omitted by U.P. Act No. 10 of 1997 (w.e.f. 26.5.1997).]
