Section 30(2) in The Manipur Panchayati Raj Act, 1994
(2)Without prejudice to the provisions under this Act, a Pradhan and Up-Pradhan may be removed from office by the Government for misconduct in the discharge of his duties or neglect or, incapacity to perform his duties or for being persistently remiss in the discharge thereof, or guilty of any disgraceful conduct:Provided that, no such Pradhan, or Up-Pradhan be removed from office unless he has been given a reasonable opportunity to defend himself.
