The Prevention of Money-Laundering Act, 2002

32. Resignation and removal.-

1.  The Chairperson or any other Member may, by notice in writing under his hand addressed to the Central Government, resign his office: Provided that the Chairperson or any other Member shall, unless he is permitted by the Central 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 personally appointed as his successor enters upon his office or until the expiry of his term of office, whichever is the earliest.

2.  The Chairperson or any other Member shall not be removed from his office except by an order made by the Central Government on the ground of proved misbehaviour or incapacity, after an inquiry made by a person appointed by the President in which such hair person or any other Member concerned had been informed of the charges against him and given a reasonable opportunity of being heard in respect of those charges.