Section 3(10) in Uttar Pradesh Public Service (Tribunals) Act, 1976
(10)The Chairman, Vice-Chairman or any other member shall not be removed from his office except by an order made by the Governor on the ground of proved misbehaviour or incapacity after [in inquiry made by the Chief Justice or such judge of the High court as may be nominated by the Chief Justice] [Substituted by section 4 (e) of U. P. Act no 05 of 2000.] in the prescribed manner, in which such Chairman, Vice-Chairman or other member as the case may be, has been informed of the charges against him and given a reasonable opportunity of being heard in respect of those charges.
