Section 41(6) in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015
(6)The presiding member may direct any member, whose conduct is, in his opinion, grossly disorderly, to withdraw immediately from the meeting and any member so ordered to withdraw shall do so forthwith and absent himself during the remainder of the day's meeting. If any member is so directed by the presiding member for a second time, the presiding member may further order that the member shall be absent from the meetings of the Gram Panchayat/Panchayat Samiti/Zila Parishad, as the case may be, for a certain period not exceeding four months .
