Section 59(2) in Telangana District Boards Act, 1955
(2)The presiding authority may direct any member whose conduct is in his opinion, disorderly, to withdraw immediately from the meeting of the Board and any member so ordered to withdraw shall do so forthwith and shall absent himself during the remainder of the-day's meeting:Provided that the presiding authority may withdraw such order on receiving any apology from the member or without such apology.
