(1)The prescribed authority may, after giving opportunity to a member of a Panchayat Samiti (other than an ex-officio member) to show cause against the action proposed to be taken against him, by order remove him from office -(a)if, after he becomes a member, he is convicted by a criminal court for an offence involving moral turpitude and punishable with imprisonment for a period of more than six months ;(b)if he was disqualified to be a member of the Panchayat Samiti at the time of his becoming a member ;(c)if he incurs any of the disqualifications mentioned in clauses(a)to (h) of section 75 after his becoming a member of the Panchayat Samiti ;(d)if he is absent from three consecutive meetings of the Panchayat Samiti without the leave of the Panchayat Samiti ; or(e)if he does not pay any arrear in respect of any tax, toll, fee or rate payable under this Act.
