Section 4(6) in Chandigarh Arbitration Centre (Internal Management) Rules, 2014
(6)To remove a person from the Panel if:(a)Any complaint of breach of duty or misconduct is received against him and the Arbitration Committee is of the opinion that it would be expedient in the interest of the Centre not to continue such person on its Panel of arbitrators; or(b)He is declared to be of unsound mind or becomes incapacitated; or(c)He has incurred any disqualification under the Act.(d)For any other reason deemed appropriate by the Committee.
