Section 236 in Arunachal Pradesh Municipal Act, 2007
236. Removal of Chairperson and other members.
(1)Subject to the provisions of sub-section (3), the Chairperson or any other member shall only be removed from his office by order of the Governor on the ground of proved misbehaviour after the High Court, on reference being made to it by the Governor, has,on inquiry held in accordance with such procedure as may be prescribed in that behalf by the High Court, reported that the member ought, on such ground, to be removed.(2)The Governor may suspend the chairperson or any other member in respect of whom a reference has been made to the High Court under sub-section (1) until the Governor has passed orders on receipt of the report of the High Court on such reference.(3)Notwithstanding anything contained in sub-section (1), the Governor may, by order, remove from office the Chairperson or any other member, if he-(a)has been adjudged an insolvent, or(b)has been convicted of an offence which, in the opinion of the State Government, involves moral turpitude, or(c)has become physically or mentally incapable of action as a member, or(d)has acquired such financial or other interest as is likely to affect prejudicially his functioning as a member, or(e)has so abused his position as to render his continuance in office prejudicial to the public interest.(4)Notwithstanding anything contained in sub-section (3), the Chairperson or any other member shall not be removed from his office under this sub-section unless the High Court, on a reference being made to it in this behalf by such procedure as may be prescribed in this behalf by the High court, reported that the member ought, on such ground, to be removed.
