Section 8 in Jharkhand Water Resources Regulatory Authority Act, 2014
8. Removal of the Chairperson or a Member.
(1)Subject to the provisions of sub-section (2), Chairperson or any Member shall only be removed from his office by the State Government on the ground of proved misbehaviour after the panel of three enquiry officers, appointed from the officers equivalent to Secretary to the Government for this purpose on reference being made to them by the State Government, has on inquiry, held by the panel.(2)Notwithstanding anything contained in sub-section (1), the State Government may, by order, remove a member from his office if he has incurred any of the disqualification mentioned in section 5.(3)Notwithstanding anything contained in sub-section (2), the Chairperson or a member shall not be removed from his office on the ground specified in clause (b), clause (d) or clause (e) of section 5 unless the enquiring officers on a reference being made to them in this behalf by the State Government, have on an inquiry, held by them reported that the member ought on such grounds to be removed.(4)The State Government shall pass suitable order in accordance with the report referred to in sub-section (1) or sub-section (3), as the case may be, and the final decision of the State Government shall be communicated to the Chairperson or other Member concerned within a period of 30 days of receipt of such report.(5)The Governor may, during the period of inquiry, as specified in sub section (1), against any Member, suspend such Member of the Authority.
