(1)The Prescribed Authority may, after giving and opportunity, to a member of a Gram Panchayat to show cause against the action proposed to be taken against him,by order remove him from office if:-(a)after his election he is convicted by a criminal court of an offence involving moral turpitude and punishable with imprisonment for a period of more than six month;or(b)he was disqualified to be a member of the Gram Panchayat at the time of his election;(c)he incurs any of the disqualification mentioned in section 16, after his election as a member of the Gram Panchayat; or(d)he is absent from three consecutive meetings of the Gram Panchayat without the leave of the Gram Panchayat.
