Section 20(1) in The West Bengal Panchayat Act, 1957
(1)The prescribed authority may, after giving an opportunity to a member of a Gram Panchayat to show cause against the action proposed to be taken against him, remove him from office -(a)on the ground of misconduct in the discharge of his duties; or(b)if he refuses to act or becomes incapable of acting as such member; or(c)if after his election he is convicted by a criminal court of an offence involving moral turpitude and punishable with imprisonment for a period of more than six months; or(d)if he is absent from meetings of the Gram Panchayat for three consecutive meetings without the leave of the Gram Panchayat; or(e)if he is in arrears from more than on year in payment of rates, tolls, fees or taxes to the Anchal Panchayat; or(f)if he was disqualified to be a member of the Gram Panchayat at the time of his election or appointment; or(g)if he incurs any of the disqualifications mentioned in clauses (b), (c), (d), (e) and (f) of sub-section (1) of section 15, after his election as a member of the Gram Panchayat.
