Section 4 in The Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992
4. Terms and conditions of service of Chairman and other members of Tribunal.
(1)The Chairman and a member of the Tribunal shall hold office for a term of three years from the date on which he assumes his office or until he attains,-(a)in the case of the Chairman, the age of sixty-five years; and(b)in the case of any other member the age of sixty-two years, whichever is earlier,(2)The salaries and allowances, payable to and other terms and conditions of service of the Chairman and other members shall be such as may be prescribed:Provided that neither the salary and allowances nor the other terms and conditions of service of the Chairman or other members shall be varied to his disadvantage after his appointment.(3)(a)The Chairman or other member may, by notice in writing under his hand addressed to the State Government resign his office.(b)The Chairman or any member shall not be removed for his office before the expiry of the term of his office except by an order of the State Government on the ground of proved misbehaviour or incapacity after an inquiry made by the Chief Justice of the High Court in which such Chairman or other member has been informed of the charges against him and given a reasonable opportunity of being heard in respect of those charges.(c)The inquiry clause (b) shall be made in such manner as may be prescribed.
