Section 64(5) in The Rajasthan Urban Improvement Act, 1959
(5)If the State Government is satisfied after such inquiry as it thinks fit-(a)that an arbitrator has misconducted himself, the State Government may remove him from his office; or(b)that the award of the arbitrator has been improperly procured or that any arbitrator has misconducted himself in connection with such award, the State Government may set aside the award.
