Section 24 in The Uttarakhand Water Tax on Electricity Generation Act, 2012
24. Removal of Chairperson or Member.- (1) The Chairperson or the Member shall cease to hold his office as such if he -
(a)has been adjudged as insolvent by the competent court or(b)has been convicted of an offence by the competent court.(c)has become physically or mentally incapable of acting as such;or(d)has acquired such financial or other interest as is likely to affect prejudicially his function in the Commission ;(2)Where a question arises as to if the Chairman or the member has become physically or mentally incapable of acting as such or has acquired such financial or other interest as is likely to affect prejudicially his function in the Commission, the decision in this regard shall be taken by the Government and shall be final.
