Section 4(3)(b) in The Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992

[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(3)(b) in The Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992

(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.

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State of Gujarat - Subsection

Section 4(3)(b) in The Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992