Central Government Act
Section 89(2) in The Trade Marks Act, 1999
(2) The Chairman, Vice- Chairman or any other Member shall not be removed from his office except by an order made by the President of India on the ground of proved misbehaviour or incapacity after an inquiry made by a Judge of the Supreme Court in which he Chairman, Vice- Chairman or other Member had been informed of the charges against him and given a reasonable opportunity of being heard in respect of those charges.