Section 9(2) in The Administrative Tribunals Act, 1985
(2)The Chairman, [* * *] [The word " Vice-Chairman" omitted by Act 1 of 2007, Section 8 (w.e.f. 19.2.2007). ] or any other Member shall not be removed from his office except by an order made by the President on the ground of proved misbehaviour or incapacity after an inquiry made by a Judge of the Supreme Court in which such Chairman, [* * *] [The word " Vice-Chairman" omitted by Act 1 of 2007, Section 8 (w.e.f. 19.2.2007). ] or other Member had been informed of the charges against him and given a reasonable opportunity of being heard in respect of those charges.
