The National Commission for Backward Classes Act, 1993
4. Term of office and conditions of service of Chairperson
and Members.
- Every Member shall hold office for a term of three years from
the date he assumes office.
- A Member may, by writing under his hand addressed
to the Central Government, resign from the office of
Chairperson or, as the ease may be, of Member at any time.
- The Central Government shall remove a person from the office
of Member if that person-
- becomes an undercharged insolvent;
- Is convicted and sentenced to imprisonment for an offence
which, in the opinion of the Central Government, Involves moral turpitude;
- Becomes of unsound mind and stands so declared by a competent
court;
- refuses to act or becomes, incapable of acting;
- Is, without obtaining leave of absence from the
Commission, absent from three consecutive meetings of the Commission; or
- Has, in the opinion of the Central Government, so abused
the position of Chairperson or Member as to render that
person's continuance in office detrimental to
the interests 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.
- A vacancy caused under sub-section (2) or otherwise shall be
filled by fresh nomination.
- The salaries and allowances payable to, and the other terms
and conditions of service of, the Chairperson and Members shall be such as may
be prescribed.