Section 213 in The West Bengal Panchayat Act, 1973
213. Power to remove Pradhan, Upa-Pradhan, Sabhapati, Sahakari Sabhapati, Sabhadhipati, and Sahakari Sabhadhipati.
(1)[The prescribed authority may] [Substituted 'The State Government may' by W.B. Act No. 8 of 2010, dated 13.5.2010.], notwithstanding anything contained in [sub-section (3) of section 9,] [Words, figures and brackets subs for the words, figures and brackets 'sub-section (3) of section 12,' by W.B. Act 37 of 1984.] sub-section (3) of section 98 and sub-section (3) of section 143, by an order in writing remove with effect from a date to be specified in the order [any member or office bearer of a Gram Panchayat, Panchayat Samiti or Zilla Parishad] [Substituted 'any Pradhan or Upa-Pradhan, any Sabhapati or Sahakari Sabhapati or any Sabhadhipati or Sahakari Sabhadhipati' by W.B. Act No. 8 of 2010, dated 13.5.2010.] from his office if, in its opinion, he willfully omits or refuses to carry out the provisions of this Act or any rules or orders made thereunder or abuses the powers vested in him under this Act.(2)[The prescribed authority shall] [Substituted 'The State Government shall' by W.B. Act No. 8 of 2010, dated 13.5.2010.], before making any order under sub-section (1), give to the person concerned an opportunity of making a representation against the proposed order.
