Section 160(2) in Haryana Panchayati Raj Act, 1994
(2)The Government may, after such inquiry as it may deem fit and after giving an opportunity to a President or a Vice-President or a Member, as the case may be, to show-cause against the action proposed to be taken against him, by order in writing, remove him from his office-(a)if after his election 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 member of the Zila Parishad at the time of his election;(c)if he incurs any of the disqualifications mentioned in Section 175 after his election as member of the Zila Parishad;(d)if he absents himself for more than four consecutive, ordinary meetings of the Zila Parishad without the leave of the Zila Parishad or is absent from the Zila Parishad area for more than three consecutive months;(e)who has been guilty of misconduct in the discharge of his duties and his continuance in the office is undesirable in the public interest.
