Section 10FV(2) in The Companies (Second Amendment) Act, 2002
(2)The Chairperson or a Member of the Appellate Tribunal shall not be removed from his office except by an order made by the Central Government on the ground of proved misbehaviour or incapacity after an inquiry made by a Judge of the Supreme Court in w ich such Chairperson or Member had been informed of the charges against him and given a reasonable opportunity of being heard in respect of those charges.
