Section 61 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
61. Removal of member for misconduct.
- The State Government may, if it thinks fit on the recommendation of [the Panchayat Samiti supported by not less than two-third of the number of members] [These words were substituted for the words 'two-third of the members of the Panchayat Samiti' by Maharashtra 43 of 1962, Section 9.] present and voting, remove any member thereof [******] [The brackets, words, letter and figures '(not being a member falling under clause (c) of sub-section (1) of section 57)' were deleted by Maharashtra 21 of 1994, Section 56(1).] if he has been guilty of misconduct in the discharge of his duties or any disgraceful conduct or has become incapable of performing his duties as a member of the Panchayat Samiti:Provided that -(a)[*******] [Clause (a) was deleted by Maharashtra 21 of 1994, Section 56(2).](b)no such member shall be removed from office unless he has been given a reasonable opportunity to furnish his explanation.
