(1)The prescribed authority may, after giving an opportunity to a member of a Gram Panchayat to show cause against the action proposed to be taken against him, by order remove him from 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 a member of the Gram Panchayat at the time of his election ;(c)if he incurs any of the disqualifications mentioned in clauses (a) to (1) of sub-section (1) of Section 15 after his election as member of the Gram Panchayat ; or(d)if he is absent from five consecutive meetings of the Gram Panchayat without the leave of the Gram Panchayat.
