Section 110(9) in The Jammu and Kashmir Goods and Services Tax Act, 2017
(9)Without prejudice to the provisions of sub-section (8), the Judicial Member or Technical Member (State) of the State Bench or Area Benches shall not be removed from their office except by an order made by the Government on the ground of proved misbehaviour or incapacity after an inquiry made by a Judge of the Jammu and Kashmir High Court nominated by the Chief Justice of the Jammu and Kashmir High Court on a reference made to him by the Government and of which the said Member had been given an opportunity of being heard.
