Section 12 in Control of National Highways Land and Traffic) Act, 2002
12. Resignation and removal
(1)The Presiding Officer of a Tribunal may, by notice in writing under his hand addressed to the Central Government, resign his office:Provided that the said Presiding Officer shall, unless he is permitted by the Central Government to relinquish has office sooner, continue to hold office until the expiry of three months from the date of receipt of such notice or until a person duly appointed as his successor enters upon his office or until the expiry of his term of office, whichever is earlier.(2)The Presiding Officer of a Tribunal shall not be removed from his office except by an order made by the Central Government on the ground of proved misbehaviour or incapacity after an enquiry made by a Judge of a High Court, in which the Presiding Officer has been informed of the charges against him and given a reasonable opportunity of being heard in respect of those charges.(3)The Central Government may, by rules, regulate the procedure for the investigation of misbehaviour or incapacity of the Presiding officer referred to in sub-section (2).
