Section 4(3) in Bihar Public Works Contracts Disputes Arbitration Tribunal Act, 2008
(3)(a)The Chairman or other member may, by notice in writing under his hand addressed to the State Government, resign his office.(b)The state government may if it thinks so, remove the Chairman or any other Member of the Tribunal (after providing them appropriate opportunity of hearing) for reason of incompetence, laxity in performing the duties, misconduct, passing of order against the law, for engagement in any other paid employment while holding this office." (Subsitituted by Bihar Public Works Contracts Disputes Arbitration Tribunal (Amendment) Act, 2020)
