Section 8C(1) in Rajasthan Guaranteed Delivery of Public Service Rules, 2011
(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.
