(1)The prescribed authority may, after giving opportunity to a member of a Zilla Panchayat other than a member specified under clause (c) of sub-section (1) of section 50 to show cause against the action proposed to be taken against him, by order, remove him from the office if: -(a)after his election he is convicted by a criminal court of an offence involving moral turpitude and publishable with imprisonment for a periods of more than six months; or(b)he was disqualified to be a member of the Zilla Panchayat at the time to his election; or(c)he incurs any of he disqualification specified in section 16 except clauses (e) and (f) after his election as a member of the Zilla Panchayat; or(d)he is absent from three consecutive meeting of the Zilla Panchayat without the leave of the Zilla Panchayat provided he is not an exofficio member of the Zilla Panchayat under clause (c) of sub-section (1)of section 50.
