Section 8(1) in Jharkhand Water Resources Regulatory Authority Act, 2014
(1)Subject to the provisions of sub-section (2), Chairperson or any Member shall only be removed from his office by the State Government on the ground of proved misbehaviour after the panel of three enquiry officers, appointed from the officers equivalent to Secretary to the Government for this purpose on reference being made to them by the State Government, has on inquiry, held by the panel.
