Section 39(5) in The Delhi Development Authority Act, 1957
(5)If the Central Government is satisfied after such inquiry as it thinks fit-(a)that an arbitrator has mis-conducted himself, the Central Government may remove him from his office;(b)that the award of the arbitrators has been improperly procured or that any arbitrator has mis-conducted himself in connection with such award, the Central Government may set aside the award.
