Section 113(2) in The Punjab Panchayati Raj Act, 1994
(2)The State Government may by notification remove any Member who, in the opinion of the State Government, has been guilty of misconduct in the discharge of his duties:Provided that before the State Government notifies the removal of a Member, the reasons for his proposed removal shall be communicated to him, and he shall be given an opportunity of tendering an explanation in writing.
