Section 98(9) in The West Bengal Panchayat Act, 1973
(9)[ Notwithstanding anything to the contrary contained in this Act, the State Government may, by an other in writing, remove a Sabhapati or a Sahakari Sabhapati from his office if, in its opinion, he holds any office of profit or carries on or is associated with any business, profession or calling in such manner that shall, or is likely to interfere with due exercise of his powers, performance of his functions or discharge of his duties:] [Sub-Section (9) inserted by W.B. Act 17 of 1992.]Provided that the State Government shall, before making any such order, give the person concerned an opportunity of making a representation against the proposed order.
