Section 8(3) in Uttarakhand Water Management and Regulatory Act, 2013
(3)Notwithstanding anything contained in sub-section (2), the Chairperson or a Member shall be removed from his office on the ground specified in clause (b), clause (d) or clause (e) of section 5 unless the enquiry officer on a reference being made to him this behalf by the State Government, his on an inquiry, held by him in accordance with the procedure specified in this behalf by the Chief Justice or such judge, reported that the member ought on such grounds to be removed.
