Section 6(1) in The Jammu and Kashmir State Electricity Regulatory Commission Act, 2000
(1)Subject to the provisions of subsection (3), any Member of the Commission shall only be removed from his office by order of the Governor on the ground of proved misbehaviour after the High Court, on reference being made to it by the Governor, has, on inquiry held in accordance with the procedure prescribed in that behalf by the High Court, reported that the Member, ought on any such ground to be removed.
