Section 20(1) in The Punjab Panchayati Raj Act, 1994
(1)The Director, may, after such enquiry as he may deem fit, remove any Sarpanch or Panch :-(a)on any of the grounds mentioned in section 208.(b)who refuses to act or becomes incapable of acting;(c)who, being a Sarpanch, without reasonable cause, fails to hold meetings of the Gram Panchayat as required under sub-section (1) of section 16 for a period of two consecutive months;(d)who, without reasonable cause, absents himself for more than two consecutive months from the meetings of the Gram Panchayat;(e)who during his present term of office or that immediately preceding it, has, in the opinion of the Director, been guilty of misconduct in the discharge of his duties; or(f)whose continuance in office is undesirable in the interests of the public :Provided that before the Director orders the removal of any Sarpanch or Panch under this sub-section, the reasons for the proposed removal shall be communicated to him and he shall be given an opportunity of tendering an explanation in writing.Explanation :- The expression "misconduct" in clause (e) includes the failure of the Sarpanch or Panch without sufficient cause :-(i)to submit the judicial file of a case within two weeks of the receipt of order of any Court to do so;(ii)to produce the Panchayat records on being required to do so by an officer of the Department of Rural Development and Panchayats not below the rank of Social Education and Panchayat Officer;(iii)to carry out the lawful orders of any competent authority or an officer authorised by the State Government in this behalf; and(iv)to supply a copy of the order of the Gram Panchayat in an administrative or judicial case decided by it, within weeks from the receipt of a valid application therefor.
