Section 4(3) in The Chemical Weapons Convention Rules, 2016
(3)Notwithstanding anything contained in sub-rule (2), the Chairperson shall not be removed from his office on the grounds specified in clause (d) or clause (e) of that sub-section unless the Central Government has caused an enquiry to be done and on the basis of such enquiry, come to the conclusion that the Chairperson ought on such ground or grounds, to be removed.
