Section 6 in The Maharashtra District Planning Committees (Constitution and Functions) Act, 1998
6. Removal of members.
- The State Government may, by notification in the Official Gazette, remove from the office a member of the District Planning Committee-(a)if he has any pecuniary interest in the schemes, or works included in the plans or programmes prepared by the Municipal Corporations, Zilla Parishads, Municipal Council or Nagar Panchayats in the District; or(b)if he is convicted for an offence involving moral turpitude punishable under the provisions of any law for the time being in force in the State; or(c)if he, upon the trial of election petition, is found guilty of corrupt practices.
