(1)The State Government may remove any member of a Village Council from his office :(a)Who is convicted of any offence involving moral turpitude by a court of law, or(b)Who refuses to act, or become incapable of acting or(c)Who is declared to be insolvent, or(d)Who has been declared by notification in the Gazette to be disqualified for employment in the Public Service, or(e)Who without an excuse or sufficient ground in the opinion of the State Government absents himself from the majority of meeting in a year of Village Council, or(f)Who has been guilty of misconduct, in discharge of his duties or of any disgraceful conduct, and two third of the total members of the Village Council at a meeting recommend his removal.(2)No person who has been removed from his office under clause (a) or clause (d) or sub-section (1) shah be eligible for re- election except with the previous per¬mission of the State Government obtained by such person in the prescribed manner.(3)[ The State Government may remove any chairman of a village council from his office:(a)if he ceases to be a member of the village council.(b)if he resigns from chairmanship of the village council on his own volition by submitting a written resignation letter addressed to the Secretary of the village council, who shall forward it to the State Government through the Deputy Commissioner concerned.(c)when a "no-confidence motion" is 'moved and passed by the majority of the village council members present and voting, in a special session for the purpose that may be summoned by the Deputy Commissioner, and to be presided by an administrative officer not below the rank of EAC, duly authorized in this behalf by the Deputy Commissioner of the district concerned.]
