74. Removal of President & Vice-President of Zilla Parishad.
(1)Without prejudice to the provision under this Act a President or a Vice-President or a member of a Zilla Parishad may be removed from office by the State Government for misconduct in the discharge of his duties or neglect or incapacity to perform his duties or for being persistently remiss in the discharge of or guilty of any disgraceful conduct. Once so removed a President, Vice-President or Member shall not be eligible during the remaining term of office to be elected either as President, Vice-President, or Member of such Zilla Parishad:Provided that no such President, Vice-President or Member of a Zilla shall be removed from office unless he/she is given reasonable opportunity to furnish explanation to the State Government.(2)A President or a Vice-President removed from his office under sub-section (1) may also be removed by the Government from membership of the Zilla Parishad after an opportunity is afforded for hearing him.
