(1)The Prescribed authority may, after giving opportunity to a member of a Zilla Parishad, other than ex-officio members, to show cause against the action proposed to be taken against him, by order, remove him from office-(a)if, after his election, he is convicted by a criminal court for an offence involving moral turpitude ;(b)if he has disqualified to be a member of Zilla Parishad at the time of his election ;(c)if he incurs any of the disqualifications as mentioned in Section 127 after his election as a member of Zilla Parishad ; or(d)if he is absent from three consecutive meetings of the Zilla Parishad without leave of the Zilla Parishad authority.
