Section 23 in The Dadra and Nagar Haveli Panchayat Regulation, 2012
23. Removal from office.
(1)The Secretary Panchayat may, after giving due notice to the Panchayat and after such inquiry as he thinks fit, remove from office any member (including the Sarpanch or Upa-Sarpanch) of a Gram Panchayat who has been guilty of misconduct or neglect of duty or persistent remissness in the discharge of duties and the member so removed shall not be eligible for re-election during the remainder of the term of Panchayat.(2)Any person who has been removed from his office by the authority referred to in sub-section (1) may, within thirty days from the date of the order, prefer an appeal to the Administrator who may, after giving the appellant an opportunity of being heard, modify, set aside or confirm the order of removal. .(3)The order of removal so passed by the authority referred to in sub-section (I), shall not take effect before the period, during which an appeal may be preferred under sub-section (2), has expired.(4)An order passed by the Administrator on appeal shall be finaL(5)Where an appeal has been filed under sub-section (2), the Administrator may stay the operation of the order of the authority referred to in sub-section (1) till the appeal is disposed of.
