(4)[ if a Councillor is found guilty of misconduct in discharge of his duties, or if he is convicted of any such offence, or subjected by a criminal court to any such order as implies moral turpitude which in the opinion of the State Government, renders him unfit to be a Councillor, he shall be removed by the State Government after giving him an opportunity of being heard.] [Added by Bihar Act No. 7 of 2011, dated 27.5.2011.]
