Section 11 in Maharashtra Real Estate Regulatory Authority, Chairperson, Members Officers and other Employees (Appointment and Service Conditions) Rules, 2017
11. Procedure of inquiry.
(1)Whenever the State Government is of the opinion that there are reasonable grounds for making an inquiry against the Chairperson or Members on the grounds specified in sub-section (1) of section 26, the Government may, after consulting the Chief Justice of the Bombay High Court appoint a Judge for the purpose of conducting such inquiry.(2)The Government shall inform the charges against the Chairperson or such Members, as the case may be, to the Judge so appointed.(3)The State Government shall forward to the Judge so appointed copies of ,-(a)the statement of charges against the Chairperson or Members, as the case may be;(b)material documents and other evidences relevant to the inquiry.
