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The Commissions for Protection of Child Rights Act, 2005 7. Removal from office.- 1. Subject to the provisions of sub-section (2), the Chairperson may be removed from his office by an order of the Central Government on the ground of proved misbehaviour or incapacity. 2. Notwithstanding anything contained in sub-section (1), the Central Government may by order remove from office the Chairperson or any other Member, if the Chairperson or, as the case may be, such other Member, - 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. refuses to act or becomes incapable of acting; or(d) is of unsound mind and stands so declared by a competent court; or d. has so abused his office as to render his continuance in office detrimental to the public interest; or e. is convicted and sentenced to imprisonment for an offence which in the opinion of the Central Government involves moral turpitude; or f. is, without obtaining leave of absence from the Commission, absent from three consecutive meetings of the Commission. 1. 2. 3. No person shall be removed under this section until that person has been given an opportunity of being heard in the matter.    |
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