Section 130 in The Constitution of Jammu and Kashmir
130. Removal and suspension of a member of the Commission.
(1)Subject to the provisions of sub-section (3), the Chairman or any other member of the Commission shall only be removed from his office by order of the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] on the ground of misbehavior after the High Court, on reference being made to it by the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.], has, on inquiry held in that behalf, reported that the Chairman or such other member, as the case may be, ought on any such ground to be removed.(2)The [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] may suspend from office the Chairman or any other member of the Commission in respect of whom a reference has been made to the High Court under sub- section (1) until the[Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] has passed orders on receipt of the report of the High Court on such reference.(3)Notwithstanding anything in sub-section (1), the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] may by order remove from office the Chairman or any other member of the Commission if the Chairman or such other member, as the case may be -(a)is adjudged an insolvent; or(b)engages during his term of office in any paid employment outside the duties of his office; or(c)is, in the opinion of Governor, unfit to continue in office by reason of infirmity of mind or body.(4)If the Chairman or any other member of the Commission is or becomes in any way concerned or interested in any contract or agreement made by or on behalf of the Government of the State, the Government of India or the Government of any other State in India or participates in any way in the profit thereof or in any benefit or emolument arising therefrom otherwise than as a member and in common with other members of an incorporated company, he shall, for the purposes of sub-section (1), be deemed to be guilty of misbehavior.
