Section 7 in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002
7. [ Removal of Chairperson or Members [Substituted by Act XV of 2004, dt. 19.3.2004.]
(1) The Chairperson or a Member of the Accountability Commission shall not be removed from his office except by an order made by the Governor passed after an address by the Legislative Assembly supported by a majority of total membership of the House and by a majority of not less than 2/3rd of the Members present and voting, has been presented to the Governor in the same session for such removal on the ground of proved misbehaviour or incapacity.(2)Before passing a Resolution to address the Governor under sub-section (1), the Speaker of the Legislative Assembly shall constitute a committee comprising of a person who has been a Judge of the Supreme Court or Judge of any High Court and the Law Minister of the State and the Committee shall inform the Chairperson or the Member of the commission of the charges levelled against him and afford him a proper and adequate opportunity of being heard before submitting the report to the Speaker of the Legislative Assembly.]
