Section 18 in Khasi Hills Autonomous District (Appointment and Succession of Syiem, Deputy Syiem, Electors and Rangbah Shnong of Mylliem Syiemship) Act, 2007
18. Term of Office, removal and suspension of the Rangbah Shnong.
(1)A Rangbah Shnong shall hold office as per the terms and conditions in the appointment order/sanad provided that he may be removed from office or suspended by the Syiem or the Acting Syiem and his Executive Durbar if:(a)he refuses to carry the orders and instructions issued by the Executive Durbar;or(b)he violates any of the provisions of this Act or rules or/ and resolutions of the Executive Durbar;or(c)he violates any of the laws, regulations, rules and resolutions of the Executive Committee;or(d)he has been convicted of an offence involving moral turpitude;or(e)he is found incapable of carrying on his duties and functions due to ill health, old age or habitual drunkenness;or(f)he is found to be mentally unfit to carry out his duties and functions;or(g)he is found to have been conducting himself in a manner derogatory to his office;or(h)he is found to have been conducting himself in a manner which may undermine the authority of the Executive Committee;or(i)he has lost the confidence of the majority of the members of the village Durbar who elect him.(2)An appeal against any order passed under sub-section (1) above shall lie to the Executive Committee whose decision shall be final and every such appeal shall be filed within thirty days from the date the order is communicated or known to the party or parties concerned accompanied by a petition fee as may be prescribed by the Executive Committee.Notwithstanding anything contained in sub-section (1) above, the Executive Committee may remove or suspend any Rangbah Shnong if in its opinion he is liable for taking action under any of the clauses of sub-section (1) above, and the order passed by the Executive Committee in such cases shall be final;Provided, that a Rangbah Shnong shall not be removed or punished under Section 18 (1) above unless he is given an opportunity of being heard.Provided, further, that the requirements of the above proviso shall not apply:(i)in the case where the order of removal or punishment of suspension is awarded on account of him being convicted of an offence involving moral turpitude.(ii)in the case of order of suspension pending enquiry.
