Without any prejudice to the provisions of this Act, the Mukhia/Up-Mukhia may be removed from his office by the State Government on being found guilty of misconduct or negligence in his duties, dereliction or continuous slackness in discharge of his duties or any mean behavior and on such removed the Mukhia/Up-Mukhia shall not be eligible to be re-elected as Mukhia or Up-Mukhia during his remaining tenure in the said Gram Panchayat;Provided that such any Mukhia/Up-Mukhia shall not be removed from his office unless he is given a reasonable opportunity to submit his explanation.
