65. Power to remove Adhyaksha, Upadhyaksha, etc., and appeal.
(1)The prescribed authority may, notwithstanding anything contained in sub-section (2) of section 12, section 14 and sub-section (2) of section 27, by an order in writing, remove with effect from a date to be specified in the order any Adhyaksha or Upadhyaksha or any Pradhan or Upa-Pradhan from his office if, in its opinion, he wilfully omits or refuses to carry out the provisions of this Act or of any rules or orders made thereunder or abuses the powers vested in him under this Act.(2)The prescribed authority shall, when it proposes to take action under sub-section (1), give to the person concerned an opportunity of showing cause against the action proposed to be taken against him; and the order shall contain a statement of the reasons for the action taken.(3)Any person against whom action has been taken under sub-section (1), may, within thirty days from the date of the order, appeal to the Commissioner of the Division within the local limits of whose jurisdiction the Gram Panchayat or the Anchal Panchayat, as the case may be, is situate, and thereupon the Commissioner of the Division may stay the operation of the order till the disposal of the appeal and he may, after giving notice of the appeal to the prescribed authority, and after giving the appellant an opportunity of being heard, modify, set aside or confirm the order. The order passed by the Commissioner of the Division on such appeal shall be final.
