Section 13(2) in The Jammu and Kashmir Shri Amarnath Ji Shrine Act, 2000
(2)The Chairman of the Board, subject to any bye-laws made under this Act, shall have the power to transfer, suspend, remove or dismiss any officer or servant of the Board for the breach of discipline, for carelessness, unfitness, neglect of duty or misconduct or for any other sufficient cause:Provided that where the officer or the servant is a Government servant, he may be reverted to his parent cadre or Department in the Government.
