Section 30(1) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
(1)The Tribunal may, on a reasonable cause being shown and for reasons to be recorded in writing, remove the Provisional Liquidator or the Liquidator, appointed from the panel on any of the following grounds, namely :-(a)misconduct,(b)fraud or misfeasance,(c)professional incompetence or failure to exercise due care and diligence in performance of the powers and functions;(d)inability to act as liquidator,(e)conflict of interest or lack of independence during the term of his appointment.
