Section 18(4) in The Jammu and Kashmir State Town Planning Act, 1963
(4)If the Government is satisfied after such enquiry as it thinks fit-(a)that the arbitrator has misconducted himself, the Government may remove him from his office;(b)that the award of the arbitrator has been improperly procured or that the arbitrator has misconducted himself in connection with such award, the Government may set aside the award.
