Section 15(1) in The Bihar and Orissa Local Self-Government Act, 1885
(1)The State Government may remove any member of a District Board, Local Board or Union Committee [* * *] [The words 'elected or appointed under this Act' repealed by Bihar Act 40 of 1950.] if such member is guilty of misconduct in the discharge of his duties, or if he is convicted of any such offence, or subjected by a criminal court to any such order, as implies moral turpitude which in the opinion of the State Government unfits him to be a member, and if a resolution recommending his removal has been supported by not less than two-thirds of the whole number of the member of the District Board at a meeting specially convened for the purpose.
