Section 8 in The Punjab Infrastructure (Development & Regulation) Act, 2002
8. Removal and suspension of the Chairperson, Vice-Chairperson and member from office in certain circumstances.
(1)The State Government may remove the Chairperson, Vice Chairperson or any member from office after complying with the provisions of sub-section (2), if he has -(i)been adjudged insolvent ; or(ii)been convicted of an offence which, in the opinion of the State Government, involves moral turpitude; or(iii)become physically or mentally incapable ; or(iv)acquired such financial or other interest as is likely to affect prejudicially his functions in any of the said capacities ; or(v)so abused his position as to render his continuance in office prejudicial to the public interest.(2)Notwithstanding anything contained in sub-section (1), the Chairperson or Vice-Chairperson or member, as the case may be, shall not be removed from his office unless, -(i)a reference is made by the State Government to the Chief Justice of the High Court of Punjab and Haryana seeking an enquiry and recommendation on the proposed removal of the Chairperson or Vice-Chairperson or member along with the grounds for the removal and material supporting such proposal;(ii)the reference is duly enquired into by an inquiry committee headed by a sitting or retired High Court Judge or any other person appointed by the Chief Justice of the High Court of Punjab and Haryana; and(iii)the inquiry committee makes recommendation that the Chairperson or Vice-Chairperson or member ought to be removed on such ground or grounds.(3)The State Government may suspend the Chairperson, Vice-Chairperson or any member of the Authority in respect of whom a reference has been made to the Chief Justice under sub-section (2), until any recommendation is made by the inquiry committee appointed by the Chief Justice.
