Section 70(1) in Kerala District Administration Act, 1979
(1)The Government may, be notification in the Gazette and with effect from a date to be specified therein, remove any President or Vice-President or Chairman of a Standing Committee who in their opinion will fully omits, or refuses to carry out, or disobeys, the provisions of the Act, or any rules, bye-laws, regulations or law full orders Issued thereunder or abuses the power vested in him.
