Section 16(2) in The Haryana Right to Service Act, 2014
(2)The Chief Commissioner or any Commissioner shall be removed from his office only by order of the Governor on the ground of proven misconduct, misbehavior or incapacity, after the Punjab and Haryana High Court, on a reference made to it by the Governor, has on inquiry, reported that the Chief Commissioner or any Commissioner, as the case may be, ought to be removed on such ground.
