Section 52 in Jammu and Kashmir Panchayati Raj Act, 1989
52. Removal of the Chairman and the member of Panchayati adalat.
(1)The [Government or any other officer specially empowered or authorized in this behalf] [Substituted 'Government' by Act No. 5 of 2018, dated 8.8.2018.] may remove the Chairman or any member of a Panchayati Adalat after giving him opportunity of being heard and after such enquiry, as the [Government or any other officer specially empowered or authorized in this behalf] [Substituted 'Government' by Act No. 5 of 2018, dated 8.8.2018.] deems necessary, if in the opinion of the [Government or any other officer specially empowered or authorized in this behalf] [Substituted 'Government' by Act No. 5 of 2018, dated 8.8.2018.], such Chairman or member, as the case may be, has been guilty of misconduct in the discharge of his duties or of any disgraceful conduct or neglect or refusal to perform or is incapable to perform the functions of the Panchayati Adalat.(2)If an enquiry is held under sub-section (1), the [Government or any other officer specially empowered or authorized in this behalf] [Substituted 'Government' by Act No. 5 of 2018, dated 8.8.2018.] may suspend the Chairman or the member of the Panchayati Adalat.(3)A person removed from the Panchayati Adalat under sub-section (1) shall not be eligible for nomination to such Panchayati Adalat.
