Section 35(6) in Assam State Capital Region Development Authority Act, 2017
(6)If the State Government is satisfied after such inquiry as it thinks fit -(a)That an arbitrator is guilty of misconduct, the State Government may remove him from his office;(b)That the award of the arbitrators has been improperly procured or there has been any misconduct/ill practice in connection with such award, the State Government may set aside the award.
