Section 18(1) in The Darjeeling Gorkha Hill Council Act, 1988
(1)The Government may, after giving an opportunity to an [elected Councillor] [Words substituted by W.B. Act 3 of 1994.] 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 of an offence involving moral turpitude punishable with imprisonment for a period of more than six months; or(b)if he incurs any of the disqualifications mentioned in sub-section (1) of section 9 after his election as [a Councillor] [Words substituted by W.B. Act 3 of 1994.]; or(c)if he is absent from three consecutive meetings of the General Council without the leave of the General Council; or(d)if he does not pay any arrear in respect of any tax, toll, fee or rate payable under this Act or the Bengal Village Self-Government Act, 1919, or the West Bengal Panchayat Act, 1957.
