Section 91 in Arunachal Pradesh Panchayat Raj Act, 1997
91.
The Government if it thinks fit on the recommendation of the Zilla Parishad may remove any member after giving him an opportunity of being hear and after such enquiry as it deems necessary if such member has been found guilty of misconduct in the discharge of his duties or of any disgraceful conduct, or has become incapable of performing his duties as a member.
