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[Cites 0, Cited by 0] [Section 110(14)] [Section 110] [Entire Act]

Union of India - Subsection

Section 110(14)(a) in The Central Goods and Services Tax Act, 2017

(a)the President or a Judicial and Technical Member of the National Bench or Regional Benches, Technical Member (Centre) of the State Bench or Area Benches shall not be removed from their office except by an order made by the Central Government on the ground of proved misbehaviour or incapacity after an inquiry made by a Judge of the Supreme Court nominated by the Chief Justice of India on a reference made to him by the Central Government and of which the President or the said Member had been given an opportunity of being heard;