Section 65(1) in The West Bengal Panchayat Act, 1957
(1)The prescribed authority may, notwithstanding anything contained in sub-section (2) of section 12, section 14 and sub-section (2) of section 27, by an order in writing, remove with effect from a date to be specified in the order any Adhyaksha or Upadhyaksha or any Pradhan or Upa-Pradhan from his office if, in its opinion, he wilfully omits or refuses to carry out the provisions of this Act or of any rules or orders made thereunder or abuses the powers vested in him under this Act.
