Section 49(2) in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018
(2)The Chairperson or Judicial Member or Technical or Administrative Member shall not be removed from his office except by an order made by the Government after an inquiry made by the Judge of the High Court in which such Chairperson or Judicial Member or Technical or Administrative Member has been informed of the charges against him and given a reasonable opportunity of being heard in respect of those charges.
