(3)The Director or the Deputy Commissioner concerned may, after such enquiry as he may deem fit and after giving an opportunity of being heard to a Sarpanch or an [-] [Omitted the word 'Up-Sarpanch' vide Haryana Act No. 10 of 1999.] or a Panch, as the case may be, ask him to show cause against the action proposed to be taken against him, and by order remove him from his office -(a)if after his election he is convicted by a criminal court for an offence involving moral turpitude and punishable with imprisonment for a period exceeding six months;(b)if he was disqualified to be a member of the Gram Panchayat at the time of his election;(c)if he incurs any of the disqualifications mentioned in Section 175 after his election as member of the Gram Panchayat;(d)if he is absent from five consecutive meetings of the Gram Panchayat without prior permission or leave of Gram Panchayat; and(e)if he has been guilty of misconduct in the discharge of his duties and his continuance in the office is undesirable in the public interest.
