Section 7(2) in The Orissa Electricity Reform Act, 1995
(2)Except where a member admits the charge, in writing, no member of the Commission shall be removed from his office on the grounds specified in Clauses (c), (d), (f) and (g) of Sub-section (1), until a sitting Judge of the High Court of judicature of Orissa, as recommended by the Chief justice of the High Court at relevant time, has carried out an investigation and submitted a report.
