Section 11(1) in Maharashtra Real Estate Regulatory Authority, Chairperson, Members Officers and other Employees (Appointment and Service Conditions) Rules, 2017
(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.
