Section 48(4) in Karnataka Panchayat Raj Act, 1993
(4)Every Adhyaksha and Upadhyaksha of Grama Panchayat shall, after an opportunity is afforded for hearing him, [and if necessary after obtaining a report from the Taluk 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] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] for being persistently remiss [or guilty of misconduct] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] 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 Grama Panchayat.
