Section 3A(7) in Punjab General Sales Tax Act, 1948
(7)The Presiding Officer of a Tribunal may be removed from the office by the State Government, if -(a)he is adjudged an insolvent; or(b)he takes up employment outside the duties of his office; or(c)in the opinion of the State Government -(i)he has become incapable of acting on account of unsoundness of mind or any other reason; or(ii)he is guilty of such misconduct as could render him unfit to continue as Presiding Officer; or(d)he is convicted of an offence involving moral turpitude.
