(1)The State Government may, not withstanding anything contained in subsection (2) of section 17; sub-section (4) of section 31 and sub-section (2) of section 54, by an order in writing remove with effect from a date to be specified in the order any Sabhapati or Up-Sabhapati or any Sachiva of Gram Panchayat, any Adhakshaya or Up-Adhakshya of Zilla Panchayat from his office, if in its opinion,he willfully omits or refuses to carry out the provisions of this Act of any rules or orders made thereunder or abuses the powers vested in him under this Act.
