Section 130(1) in The Constitution of Jammu and Kashmir
(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.
