Section 111 in The West Bengal Panchayat Act, 1957
111. Removal of members of Nyaya Panchayat.
(1)The State Government may, by an order in writing, at any time, for good and sufficient reason to be stated in such in such order, remove a member of a Nyaya Panchayat.(2)Before removing a member under sub-section (1), the State Government shall allow the member concerned an opportunity of being heard in accordance with such rules as may be prescribed.
