Section 7 in Haryana School Teachers Selection Board Act, 2011
7. Power of Government to remove members.
(1)The member shall be removed from his office by the order of Government on the grounds of misbehaviour, after an inquiry by a retired High Court Judge when it is held that he ought to be removed on such ground.(2)Notwithstanding anything contained in sub-section (1), the 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)in the opinion of the Government is unfit to continue his office by reason of infirmity of mind or body; or of proved misconduct.
