Section 8(3) in The Orissa Panchayati Raj Finance Commission (Miscellaneous Provisions) Act, 1993
(3)The Governor shall remove a person from the office of member, if that person-(a)refuses to act or becomes incapable of acting; or(b)is, without obtaining leave of absence from the Chairman, absent from three consecutive meetings of the Commission; or(c)has, in the opinion of the Governor, so abused the position of Chairman or member as to render that person's continuance in office detrimental to the interests of the Panchayati Raj institutions [or the Municipalities] [Inserted vide Orissa Act No. 14 of 1996 O.G.E.No. 1405 dated 30.12.1996.]; or(d)has ceased to have the eligibility qualification as provided in Section 4; or(e)becomes subject to any of the disqualification in Section 7 :Provided that no person shall be removed under Clause (c) until that person has been given an opportunity of being heard in the matter.
