Section 69(2) in The Jammu and Kashmir Electricity Act, 2010
(2)The Government, may, by order, remove from office the Chairperson or any Member, if he -(a)has been adjudged an insolvent;(b)has been convicted of an offence which, in the opinion of the Government, involves moral turpitude;(c)has become physically or mentally incapable of acting as such;(d)has acquired such financial or other interest as is likely to affect prejudicially his functions in the Commission;(e)has so abused his position as to render his continuance in office prejudicial to the public interest ; or(f)has been guilty of proved misbehaviour :Provided that the Chairperson or a Member shall not be removed from his office on any ground specified in clauses (d), (e) and (f) unless the High Court, on a reference being made to it in this behalf by the Government, has, on an enquiry held in accordance with such procedure as may be prescribed by the High Court, reported that the Chairperson or such Member ought on such ground or grounds to be removed.
