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State of Goa - Section

Section 131 in The Goa Panchayat Raj Act, 1994

131. Removal of Members for misconduct.

- The prescribed authority if it thinks fit on the recommendations of the Zilla Panchayat, may remove any member after giving him an opportunity of being heard and after such enquiry as it deems necessary if such member has been guilty of misconduct in the discharge of his duties or any disgraceful conduct, or has become incapable of performing his duties as a member.