160. Suspension and removal of President, Vice-President and Member.
(1)(a)The Government may suspend any President or Vice-President or Member, as the case may be, where a case against him/her in respect of any criminal offence is under investigation, inquiry or trial and if, in the opinion of the Government, the charge made, or proceedings taken against him/her are likely to embarrass him/her in the discharge of duties or involves moral turpitude or defect of character;(b)The Government may, during the course of enquiry, suspend any President or Vice-President or Member, as the case may be, for any of the reasons mentioned in sub-section (2) for which he can be removed after giving him adequate opportunity;(c)Any President or Vice-President or Member, as the case may be, suspended under this sub-section shall not take part in any act or proceeding of the Zila Parishad or a Committee during the period of his suspension and shall hand over the records, money or any other property of the Zila Parishad in his possession or under his control to-(i)Vice-President, if he is President;(ii)President if he is Vice-President; and(iii)if both the President and Vice-President are suspended to a Member commanding majority in the Zila Parishad :Provided that the suspension period of a Member, Vice-President or President, as the case may be, shall not exceed six months from the date of issuance of suspension order.(2)The Government may, after such inquiry as it may deem fit and after giving an opportunity to a President or a Vice-President or a Member, as the case may be, to show-cause against the action proposed to be taken against him, by order in writing, remove him from his office-(a)if after his election he is convicted by a criminal court for an offence involving moral turpitude and punishable with imprisonment for a period of more than six months;(b)if he was disqualified to be member of the Zila Parishad at the time of his election;(c)if he incurs any of the disqualifications mentioned in Section 175 after his election as member of the Zila Parishad;(d)if he absents himself for more than four consecutive, ordinary meetings of the Zila Parishad without the leave of the Zila Parishad or is absent from the Zila Parishad area for more than three consecutive months;(e)who has been guilty of misconduct in the discharge of his duties and his continuance in the office is undesirable in the public interest.(3)A person who has been removed under sub-section (2) may be disqualified for re-election for such period as may be specified in the order but not exceeding six years.(4)Any President or Vice-President or Member, as the case may be, removed under sub-section (2) shall hand over the records, money or any other property of the Zila Parishad in his possession or under his control to.(i)Vice-President, if he is President;(ii)President, if he is a Vice-President;(iii)if both the President and Vice-President are removed, to a Member commanding majority in the Zila Parishad.
