Section 14 in Arunachal Pradesh District Planning Committees (Constitution, Powers and Functions) Act, 2011
14. Removal of members.
- The State Government may, by notification, remove from office a member of the Committee, if he-(i)is found to have any pecuniary interest in the schemes or works included in the plans or programmes prepared by any of the Municipalities or by the Zilla Parishad; or(ii)is convicted of an offence involving moral turpitude; or(iii)is found to be guilty of corrupt practice upon the trial in an election petition.
