Section 102(2) in Punjab Regional and Town Planning and Development Act, 1995
(2)The State Government may, if it thinks fit at any time, remove for incompetence or misconduct or replace for any good or sufficient reason an Arbitrator appointed under sub-section (1) and shall forthwith appoint another person to take his place and any proceedings pending before the Arbitrator immediately before the date of his removal or replacement shall be continued and disposed of by the new Arbitrator appointed in his place.
