Section 39 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
39. Removal of Councillors for misconduct, etc.
- The State Government may, if it thinks fit, on the recommendation of the Zilla Parishad supported by [not less than two third of the number of Councillors] [These words were substituted for the words 'two-thirds of the number of Councils 'by Maharashtra 43 of 1962, Section 6.] present and voting, remove any Councillor if he has been guilty of misconduct in the discharge of his duties, or of any disgraceful conduct, or has become incapable of performing his duties as a Councillor:Provided that, no such Councillor shall be removed from office unless he has been given reasonable opportunity to furnish his explanation.
