Section 18(1) in Khasi Hills Autonomous District (Appointment and Succession of Syiem, Deputy Syiem, Electors and Rangbah Shnong of Mylliem Syiemship) Act, 2007
(1)A Rangbah Shnong shall hold office as per the terms and conditions in the appointment order/sanad provided that he may be removed from office or suspended by the Syiem or the Acting Syiem and his Executive Durbar if:(a)he refuses to carry the orders and instructions issued by the Executive Durbar;or(b)he violates any of the provisions of this Act or rules or/ and resolutions of the Executive Durbar;or(c)he violates any of the laws, regulations, rules and resolutions of the Executive Committee;or(d)he has been convicted of an offence involving moral turpitude;or(e)he is found incapable of carrying on his duties and functions due to ill health, old age or habitual drunkenness;or(f)he is found to be mentally unfit to carry out his duties and functions;or(g)he is found to have been conducting himself in a manner derogatory to his office;or(h)he is found to have been conducting himself in a manner which may undermine the authority of the Executive Committee;or(i)he has lost the confidence of the majority of the members of the village Durbar who elect him.
