Section 35(2) in The Deori Autonomous Council Act, 2005
(2)The Government, after giving an opportunity to an elected member of the Village Council to show cause against the action proposed to be taken against him and after giving a reasonable opportunity of being heard, may by order, remove him from the office, if he-(a)after his election, is convicted by a criminal court of an offence involving moral turpitude punishable with the imprisonment for any period exceeding six months; or(b)incurs any of the disqualifications mentioned, in section 54 after his election as member of the Village Council; or(c)is absent from three consecutive meetings of the Village Council.
