Section 7(1) in The U.P. Electricity Reforms Act, 1999
(1)Subject to the provisions of sub-section (2), any member shall only be removed from his office by the State Government, on the ground of proved misbehaviour after the Chief Justice of the High Court, or a sitting Judge of the High Court nominated in this behalf by the Chief Justice, on reference being made to him by the State Government, has, on 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 any such ground to be removed.
