Section 35(3) in Jammu and Kashmir Prohibition of Benami Property Transactions Act, 2018
(3)The Government may suspend from office the Chairperson or Judicial Member in respect of whom a reference of conducting an inquiry has been made to the Chief Justice of the High Court under sub-section (2), until the Government passes an order on receipt of the report of inquiry made by Chief Justice of the High Court on the reference.
