Section 11B(1) in The M.P. Nagariya Kshetron Ke Bhumihin Vyakti (Pattadhruti Adhikaron Ka Pradan Kiva Jana) Rules, 1998
(1)The Competent Authority may, by an order, at any tune remove any member/office bearer of the Mohalla Samiti and if he does not adequately discharge the duties assigned to him or continuously neglects his duties assigned to him under Rule 12 :Provided that no such order shall be passed by the Competent Authority unless such member/office bearer has been given reasonable opportunity of showing cause why such order should not be made for his removal or why he should not be removed from his office.
