Section 5 in Maharashtra Metropolitan Planning Committees Constitution and Functions Act, 1999
5. Removal of members.
- The State Government may, by notification in the Official Gazette, remove from office a member of the Metropolitan Planning Committee,-(a)if he has any pecuniary interest in the schemes or works included in the plans and schemes prepared by the Municipalities or Panchayats in the Metropolitan area ;(b)if he is convicted for an offence involving moral turpitude punishable under the provisions of any law for the time being in force ; or(c)if he, upon the trial of election petition, is found guilty of corrupt practices.
