(1)The prescribed authority may, after giving opportunity to a member of a Zilla Panchayat other than a member specified under clause (c) of sub-section (1) of section 50 to show cause against the action proposed to be taken against him, by order, remove him from the office if: -(a)after his election he is convicted by a criminal court of an offence involving moral turpitude and publishable with imprisonment for a periods of more than six months; or(b)he was disqualified to be a member of the Zilla Panchayat at the time to his election; or(c)he incurs any of he disqualification specified in section 16 except clauses (e) and (f) after his election as a member of the Zilla Panchayat; or(d)he is absent from three consecutive meeting of the Zilla Panchayat without the leave of the Zilla Panchayat provided he is not an exofficio member of the Zilla Panchayat under clause (c) of sub-section (1)of section 50.(2)Any member of a Zilla Panchayat who is removed from his office by Prescribed Authority under sub-section (1) may, with in thirty days from the date of the order, appeal to the Secretary to the Government in the Rural Development Department who may stay the operation of the order till the disposal of the appeal and may, after giving notice of the appeal to the Prescribed Authority and after giving the appellant an opportunity of being heard, set aside,or confirm the order.Explanation. - For the purposes of this sub-section, the term "Secretary" will mean only the Secretary.(3)The order passed by suh authority on such appeal shall be final.(4)If a member of a Zilla Panchayat referred to clause (c) of sub-section (1) of section 50 ceases to be the member of the Parliament or as the case may be, member of the Legislative Assembly of the State, he shall cease to be the member of the Zilla Panchayat and the newly elected person shall become the member of the Zilla Panchayat.
