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

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

Union of India - Subsection

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

(b)the Judicial Member or Technical Member (State) of the State Bench or Area Benches shall not be removed from their office except by an order made by the State Government on the ground of proved misbehaviour or incapacity after an inquiry made by a Judge of the concerned High Court nominated by the Chief Justice of the concerned High Court on a reference made to him by the State Government and of which the said Member had been given an opportunity of being heard.

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Union of India - Subsection

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