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Protection of Human Rights Act, 1993 5.Removal of a Member of the Commission.- (1) Subject to the provisions of sub-section (2), the Chairperson or any other Member of the commission shall only be removed from his office by order of the President on the ground of proved misbehaviour or incapacity after the Supreme Court, on reference being made to it by the President, has on inquiry held in a accordance with the procedure prescribe din that behalf by the Supreme Court, reported that the Chairperson or such other Member, as the case may be ought on any such ground to be removed. (2) Notwithstanding anything in sub-section (1), the President may by order remove from office the Chairperson or any other Member if the Chairperson or such other Member, as the case may be,- (a) is adjudged an insolvent; or (b) engages during his term of office in any paid employment outside the duties of this officer; or (c) is unfit to continue in office by reason of infirmity of mind or body; or (d) is of unsound mind and stands o declared by a competent court; or (e) is convicted and sentenced to imprisonment for an offence which in the opinion of the President involves moral turpitude.    |
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