Section 110(10) in The Jammu and Kashmir Goods and Services Tax Act, 2017
(10)The Government, with the concurrence of the Chief Justice of the Jammu and Kashmir High Court, may suspend from office, a Judicial Member or Technical Member (State) of the State Bench or Area Benches in respect of whom a reference has been made to the Judge of the Jammu and Kashmir High Court under sub- section (9).
