(1)The Prescribed authority may, after giving opportunity to a member of a Zilla Parishad, other than ex-officio members, to show cause against the action proposed to be taken against him, by order, remove him from office-(a)if, after his election, he is convicted by a criminal court for an offence involving moral turpitude ;(b)if he has disqualified to be a member of Zilla Parishad at the time of his election ;(c)if he incurs any of the disqualifications as mentioned in Section 127 after his election as a member of Zilla Parishad ; or(d)if he is absent from three consecutive meetings of the Zilla Parishad without leave of the Zilla Parishad authority.(2)Any member of a Zilla Parishad who is removed from his office by the prescribed authority under sub-section (1) may, within thirty days from the date of order, appeal to such authority as the State Government may appoint in this behalf and, thereupon, the authority so appointed may stay the operation of the order till disposal of the appeal and may, after giving notice to the prescribed authority, and after giving the appellant an opportunity of being heard, modify, set aside or confirm the order.(3)The order passed by such authority on such appeal shall be final.
