Without prejudice to the provisions of this Act a Pramukh/Up- Pramukh may be removed from office by the State Government on his being found guilty of misconduct in discharge of his duties or neglect or incapacity to perform his duties or being persistently remiss in discharge thereof or of any disgraceful conduct, and the Pramukh or Up-Pramukh so removed shall not be eligible for re-election as member thereto during the remaining term of office of such Panchayat Samiti area;Provided that no such Pramukh or Up-Pramukh shall be removed from office unless he has been given a reasonable opportunity to submit his explanation. Term of Panchayat Samiti -
