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Protection of Human Rights Act, 1993 23.Removal of a Member of the State Commission.- (1) Subject to the provisions of sub-section (2), the Chairperson or nay other Member of the State Government 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 a reference being made to it by the President, has, on inquiry held in accordance with the procedure prescribed in that behalf by the Supreme Court reported that he 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 nay 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 his office; or (c) is unfit to continue in office by reason of infirmity of mind or body; or (d) is of unsound mind and stands so 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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