Section 64 in Arunachal Pradesh Panchayat Raj Act, 1997
64.
The Government may, by order, remove from office of the Chairperson or any other member of Gram Panchayat or an Anchal Samiti, after giving him an opportunity of making a representation, if he-(a)incurs any of the disqualifications specified in section 57; or(b)refuses to act or becomes incapable of acting; or(c)is, in the opinion of the Government undesirable in the public interest to be continued in office; or(d)is, in the opinion of the Government undesirable in the public interest to be continued in office; or(e)has caused financial loss, waste or misappropriation of any money or property belonging to the Gram Panchayat or the Anchal Samiti by neglect or misconduct in the performance of his duties; or(f)conceals any of the points of disqualification specified in section 57 while presenting nomination papers for election 0'1 Gram Panchayat member or Anchal Samiti member and later detected and the Chairperson or member so removed shall not be eligible for reelection to the vacancy so created.
