Section 8 in The Orissa District Planning Committees Act, 1998
8. Removal of members.
- The Government may, by notification, remove from office a member of the Committee, if he -(i)is found to have any pecuniary interest in the schemes or works included in the plans or programmes prepared by any of the Municipalities or by the Zilla Parishad; or(ii)is convicted of an offence involving moral turpitude; or(iii)is found to be guilty of corrupt practice upon the trial of an election petition.
