(4)Notwithstanding anything contained in sub-section (3), the Chairperson or any other member shall not be removed from his office on the ground specified in clause (d) or clause (e) of that sub-section unless the High Court, on a reference being made to it in this behalf by the Governor, has, on an enquiry held by it in accordance with such procedure as may be prescribed in this behalf by the High Court, reported that the member ought, on such ground, to be removed.
