Section 18(2) in Khasi Hills Autonomous District (Appointment and Succession of Syiem, Deputy Syiem, Electors and Rangbah Shnong of Mylliem Syiemship) Act, 2007
(2)An appeal against any order passed under sub-section (1) above shall lie to the Executive Committee whose decision shall be final and every such appeal shall be filed within thirty days from the date the order is communicated or known to the party or parties concerned accompanied by a petition fee as may be prescribed by the Executive Committee.Notwithstanding anything contained in sub-section (1) above, the Executive Committee may remove or suspend any Rangbah Shnong if in its opinion he is liable for taking action under any of the clauses of sub-section (1) above, and the order passed by the Executive Committee in such cases shall be final;Provided, that a Rangbah Shnong shall not be removed or punished under Section 18 (1) above unless he is given an opportunity of being heard.Provided, further, that the requirements of the above proviso shall not apply:(i)in the case where the order of removal or punishment of suspension is awarded on account of him being convicted of an offence involving moral turpitude.(ii)in the case of order of suspension pending enquiry.
