Section 140(4) in Karnataka Panchayat Raj Act, 1993
(4)Every Adhyaksha and Upadhyaksha of the Taluk Panchayat shall, after an opportunity is afforded for hearing him, [and if necessary after obtaining a report from the Zilla Panchayat and considering the same] [Inserted by Act 29 of 1997 w.e.f. 20.10.1997.] be removable from his office as Adhyaksha or Upadhyaksha by the Government for misconduct in the discharge of his duties, for being persistently remiss in the discharge of his duties and an Adhyaksha or Upadhyaksha so removed who does not cease to be a member under sub-section (2) shall not be eligible for re-election as Adhyaksha or Upadhyaksha during the remaining term of office as member of such Taluk Panchayat.
