- The Government if it thinks fit [on the recommendation of the Taluk Panchayat or otherwise and if necessary after obtaining a report from the Zilla Panchayat and considering the same] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.], may remove any member after giving him an opportunity of being heard and after such enquiry as it deems necessary if such member has been guilty of misconduct in the discharge of his duties or of any disgraceful conduct or has become incapable of performing his duties as a member.
