Section 4(8) in West Bengal Land Reforms and Tenancy Tribunal Act, 1997
(8)The Chairman or a Judicial Mertther or Administrative Member shall not be removed by the Governor from his office, except on the ground of proved misbehaviour or incapacity and except after an inquiry made by the Chief Justice or by a sitting Judge of the High Court to be nominated by the Chief Justice in which such Chairman or Judicial Member or Administrative Member, as the case may be, has been informed of the charges against him and has been given a reasonable opportunity of defending himself in respect of the charges :Provided that the State Government may, by rules, regulate the procedure for the inquiry as aforesaid.
