Section 4 in The Assam Backward Classes Commission Act, 1993
4. Term of Officers and conditions of service of Chairperson and members.
(1)Every member shall hold office for a term of three years from the date he assume office.(2)A member may, by writing under his hand addressed to the Government, resign from the office of the Chairperson, or as the case may be of member at any time.(3)The Government shall remove a person from the office of the members if that person-(a)becomes an undischarged insolvent; or(b)is convicted and sentenced to imprisonment for an offence which in the opinion of the Government, involves moral turpitude; or(c)becomes of unsound mind and stands so declared by a competent Court; or(d)refuses to act or becomes incapable of acting; or(e)is, without obtaining leave of absence from the Commission absents for three consecutive meetings of the Commission; or(f)has, in the opinion of the Government, so abused the position of Chairperson or members as to render that person's continuance in office detrimental to the interest of backward classes or the public interest:Provided that no person shall be removed under this clause until that person has been given an opportunity of being heard in the matter.(4)A vacancy, caused under sub-section (2) or otherwise, shall be filled by fresh nomination.(5)The salaries and allowances payable to and other terms and condition of service of the Chairperson and members shall be such as may be prescribed.
