43A. [ Removal of members for misconduct. [Inserted by Act 29 1997 w.e.f. 20.10.1997.]
- The Government if it thinks fit, on the recommendation of the Grama Panchayat, or otherwise, may remove any member after giving him an opportunity of being heard and after such enquiry as it deems necessary if such member has been guilty of misconduct in the discharge of his duties or of any disgraceful conduct or has become incapable of performing his duties as a member.]
