Section 103(2) in Punjab Panchayat Samitis and Zila Parishads Act, 1961
(2)The Government may by notification remove any Member who in the opinion of the Government, has been guilty of misconduct in the discharge of his duties:Provided that before the Government notifies the removal of a Member, the reasons for his proposed removal shall be communicated to him, and he shall be given an opportunity of tendering an explanation in writing.]
