Section 54 in Mizoram (Land Acquisition, Rehabilitation and Resettlement) Act, 2016
54. Resignation and removal.
(1)The Presiding Officer of an Authority may, by notice in writing under his hand addressed to the Government, resign his office:Provided that the Presiding Officer shall, unless he is permitted by the Government to relinquish his office sooner, continue to hold office until the expiry of three months from the date of receipt of such notice or until a person duly appointed as his successor enters upon his office or until the expiry of his term of office, whichever is earlier.(2)The Presiding Officer of an Authority shall not be removed from his office except by an order made by the Government on the ground of proven misbehaviour or incapacity after inquiry.(3)The Government may, by rules, regulate the procedure for the investigation of misbehaviour or incapacity of the aforesaid Presiding Officer.
