(2)Government may, after such enquiry as it may deem fit, remove any Panch-(a)on any of the grounds mentioned in 3[sub-section (5) of section 6];(b)who refuses to act, or becomes incapable of acting, or is adjudged an insolvent;(c)who, without reasonable cause, absents himself for more than two consecutive months from the meetings of the Gram Panchayat, 4[*] 5[* * *] or Adalti Panchayat, as the case may be;(d)who in the opinion of Government or of the officer to whom Government has delegated its power of removal, has been guilty of misconduct in the discharge of his duties;(e)whose continuance in office is, in the opinion of Government or of the officer to whom Government has delegated its powers of removal, undesirable in the interest of the public:
