Section 231(1) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(1)The State Government may remove a member of the Zila Panchayat on any of the following grounds :(a)that he has acted as a member of the Zila Panchayat or member of any Committee by voting or taking part in the discussion of any matter in which he has directly or indirectly, a personal interest or in which he is professionally interested on behalf of a client, principal or other person;(b)that he has become physically or mentally incapacitated for performing his duties as such member;(c)that he has been guilty, whether in his present or an earlier term of office within five years, of misconduct in the discharge of his duty as such member or has contravened any of the provisions of this Act or caused loss or damage to the fund or property of the Zila Panchayat and such misconduct, contravention or causing of loss or damage renders him unfit, in the opinion of the State Government, to continue to be a member:Provided that no order of removal shall be made by the State Government under this section unless the member concerned has been given a reasonable opportunity of showing cause why such order shall not be made.(cc)[ That he has taken the benefit of reservation under Section 18-A 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; or [Inserted by U.P. Act No. 33 of 1999.](ccc)that he suffers from any of the disqualifications referred to in Section 26.]
