Section 18(1) in Gorkhaland Territorial Administration Act, 2011
(1)The Government may, after giving an opportunity to an elected Member to show cause against the action proposed to be taken against him, by order, remove him from office-(a)if after his election he is convicted by a criminal court of an offence involving moral turpitude punishable with imprisonment for a period of more than six months; or(b)if he incurs any of the disqualifications mentioned in sub-section (1) of section 9 after his election as a Member; or(c)if he is absent from three consecutive meetings of the Gorkhaland Territorial Administration Sabha without the leave of the Gorkhaland Territorial Administration Sabha; or(d)if he does not pay any arrear in respect of any tax, toll, fee or rate payable under this Act or the Bengal Village Self-Government Act, 1919 (Ben. Act V of 1919) or the West Bengal Panchayat Act, 1973 (West Ben. Act XLI of 1973).
