60. Action or misbehaviour or negligence in duty and on incompetency.
Without prejudice to the provisions of this Act, the Adhyaksha/Upadhyaksha may be dismissed by the State Government on his being found guilty of misbehaviour or negligence in his duties or incompetency in performance of his duties or continuous slackness in performance or any disgraceful behaviour, and the Adhyaksha/Upadhyaksha so dismissed shall not be eligible for re-election as member during the remaining term of the said Zila Parishad.Provided that any such Adhyaksha or Upadhyaksha shall not be dismissed unless he is given a reasonable opportunity to furnish his explanation.
