Section 11 in Khasi Hills Autonomous District (Appointment and Succession of Syiem, Deputy Syiem, Electors and Rangbah Shnong of Mylliem Syiemship) Act, 2007
11. Term of Office of the Deputy Syiem.
(1)The Deputy Syiem shall hold office during his life time from the date of his appointment.(2)The Deputy Syiem shall remain in office as long as he enjoys the confidence of the Syiem and the Executive Durbar.However, in the event of any complaint against the functioning of the Deputy Syiem which prima facie disclosed that he has violated any of the terms and conditions of his appointment/Sanad or that he has lost the confidence of the Syiem and his Executive Durbar, or he has been conducting himself in a manner derogatory to his office or which may undermine the authority of Executive Committee, or he is found to be mentally unfit or incapable to carry out the administration of the Hima due to ill health, old age or habitual drunkenness, the Syiem and his Executive Durbar may, after inquiry, suspend or remove him from office.Provided, that, the Deputy Syiem shall not be removed or suspended from office unless he is given an opportunity of being heard.
