Section 8(1) in Uttarakhand Water Management and Regulatory Act, 2013
(1)Subject to the provision of sub-section (2), Chairperson or any Member shall only be removed from his office by the State Government on the ground of proved misconduct after the panel or three enquiry officers appointed from the officers equivalent to Secretary of Government for this purpose on reference being made to them by the State Government, has on inquiry, held by the panel and in consultation with the leader of opposition reported that the Chairperson or the Member ought on any such ground to be removed.
