Section 48(2) in The West Bengal Housing Industry Regulation Act, 2017
(2)The Chairperson or Judicial Member or Technical or Administrative Member, as the case may be, shall not be removed from his office except by an order made by the State Government after an inquiry made by the Judge of the High Court in which such Chairperson or Judicial Member or Technical or Administrate Member has been informed of the charges against him and given a reasonable opportunity of being heard in respect of those charges.
