Section 7(3) in The U.P. Electricity Reforms Act, 1999
(3)Notwithstanding anything contained in sub-section (2), no member shall be removed from his office on the ground specified in clause (b), clause (d) or clause (e) of Section 6 unless the Chief Justice of the High Court or a sitting Judge of the High Court nominated in this behalf by the Chief Justice, 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 ground or grounds to be removed.
