Section 95(1)(g) in The U.P. Panchayat Raj Act, 1947

[Cites 0, Cited by 414] [Section 95(1)] [Section 95] [Entire Act]

State of Uttar Pradesh - Subsection

Section 95(1)(g) in The U.P. Panchayat Raj Act, 1947

(g)[Remove a Pradhan, [* * *] [Substituted by U.P. Act No. 9 of 1994.] or member of a Gram Panchayat] or a Joint Committee or Bhumi Prabandhak Samiti, [* * *] [Omitted by U.P. Act No. 9 of 1994.] [***] [Omitted 'or a Panch, Sahayak Sarpanch or Sarpanch of a Nyaya Panchayat' by U.P. Act No. 6 of 2017.] if he -

(i)absents himself without sufficient cause for more than three consecutive meetings or sittings,

(ii)refuses to Act or becomes incapable of acting for any reason whatsoever or if he is accused of or charged for an offence involving moral turpitude,

(iii)has abused his position as such or has persistently failed to perform the duties imposed by the Act or rules made thereunder or his continuance as such is not desirable in public interest, or

(iiia)[ has taken the benefit of reservation under sub-section (2) of Section11-A or sub-section (5) of Section 12, as the case may be, on the basis of a false declaration subscribed by him stating that he is a member of the Scheduled Castes, the Scheduled Tribes or the Backward Classes, as the case may be.] [Inserted by U.P. Act No. 21 of 1998.]

(iv)being a Sahayak Sarpanch or a Sarpanch of the Nyaya Panchayat takes active part in politics, or

(v)suffers from any of the disqualifications mentioned in clauses (a) to (m) of Section 5-A:

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State of Uttar Pradesh - Subsection

Section 95(1)(g) in The U.P. Panchayat Raj Act, 1947