Section 130(2) in The Constitution of Jammu and Kashmir
(2)The [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] may suspend from office the Chairman or any other member of the Commission in respect of whom a reference has been made to the High Court under sub- section (1) until the[Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] has passed orders on receipt of the report of the High Court on such reference.
