Section 14(2) in The Jammu and Kashmir Shri Mata Vaishno Devi Shrine Act, 1988
(2)The Chairman of the Board, subject to any bye-laws made under this act, shall have the power to transfer, suspend, remove or dismiss any officer or servant of the Board for the breach of discipline, for carelessness, unfitness neglect of duty or misconduct of for any other sufficient cause:Provided that where the officer or the servant is a Government servant he may be reverted to his parent cadre or Department in the Government.
