(2)Any member of a Zilla Parishad who is removed from his office by the prescribed authority under sub-section (1) may, within thirty days from the date of order, appeal to such authority as the State Government may appoint in this behalf and, thereupon, the authority so appointed may stay the operation of the order till disposal of the appeal and may, after giving notice to the prescribed authority, and after giving the appellant an opportunity of being heard, modify, set aside or confirm the order.
