Section 18 in The Bodoland Autonomous Council Act, 1993
18. Removal of members.
(1)The Government may, after giving an opportunity to an elected member of the General Council to show cause against the action proposed to be taken against him, by order remove him from office-(a)if after his election he is convicted by a criminal Court of an offence involving moral turpitude punishable with imprisonment for a period of more than six months ; or(b)if he incurs any of the disqualifications mentioned in sub-section (1) of Section 9 after his election as a member of the General Council; or(c)if he is absent from three consecutive meetings of the General Council without the leave of the General Council.(2)Any member of the General Council who is removed from the office under sub-section (1) may, within thirty days from the date of the order, appeal to such judicial authority as the Government may appoint in this behalf, and, thereupon, the authority so appointed may stay the operation of the order till the disposal of the appeal, and may, after giving notice of the appeal to such authority as may be prescribed and after giving the appellant an opportunity of being heard, modify, set aside or confirm the order.(3)The order passed by the authority appointed under sub- section (2) on such appeal shall be final.
