Section 8(3) in The U.P. Water Management And Regulatory Commission Act, 2008
(3)Notwithstanding anything contained in sub-section (2), the Chairperson or a Member shall be removed from his office on the ground specified in clause (b), clause (d) or clause (e) of Section 5 unless the enquiry officer on a reference being made to him in this behalf by the State Government, has on an inquiry, held by him in accordance with the procedure specified in this behalf, by the Chief Justice or such Judge, reported that the Member ought on such grounds to be removed.
