Section 5(1) in The Jammu and Kashmir Protection of Human Rights Act, 1997
(1)Subject to the provisions of sub-section (2) the Chairperson or any other Member of the Commission shall only be removed from his office by order of the Governor on the ground of proved misbehaviour or incapacity after the High Court, on reference being made to it by the Governor has on inquiry held in accordance with the procedure prescribed in that behalf by the High Court, reported that the Chairperson or such other Member, as the case may be, ought on any such ground to be removed.
