Section 8 in Uttarakhand Water Management and Regulatory Act, 2013
8. Removal of the Chairperson or a member.
(1)Subject to the provision of sub-section (2), Chairperson or any Member shall only be removed from his office by the State Government on the ground of proved misconduct after the panel or three enquiry officers appointed from the officers equivalent to Secretary of Government for this purpose on reference being made to them by the State Government, has on inquiry, held by the panel and in consultation with the leader of opposition reported that the Chairperson or the Member ought on any such ground to be removed.(2)Notwithstanding anything contained in sub-section (1), the State Government may, by order, remove a member from his office if he becomes subject to any disqualification specified in section 5.(3)Notwithstanding anything contained in sub-section (2), the Chairperson or a Member shall be removed from his office on the ground specified in clause (b), clause (d) or clause (e) of section 5 unless the enquiry officer on a reference being made to him this behalf by the State Government, his on an inquiry, held by him in accordance with the procedure specified in this behalf by the Chief Justice or such judge, reported that the member ought on such grounds to be removed.(4)The State Government shall pass suitable order in accordance with the report referred to in sub-section (1) or sub-section (3), as the case may be, and the final decision of the State Government shall be communicated to the Chairperson or other Member concerned within a period of 30 days a receipt of such report.
