Section 7F(2) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952
(2)The Presiding Officer shall not be removed from his office except by an order made by the President on the ground of proved misbehaviour or incapacity after an inquiry made by a Judge of the High Court in which such Presiding Officer had been informed of the charges against him and given a reasonable opportunity of being heard in respect of those charges.
