Section 70 in Kerala District Administration Act, 1979
70. Power of Government to remove President or Vice-President or Chairman of Standing Committee.
(1)The Government may, be notification in the Gazette and with effect from a date to be specified therein, remove any President or Vice-President or Chairman of a Standing Committee who in their opinion will fully omits, or refuses to carry out, or disobeys, the provisions of the Act, or any rules, bye-laws, regulations or law full orders Issued thereunder or abuses the power vested in him.(2)The Government shall when they propose to take action under sub-section (1), -(a)arrange for an enquiry to be conducted into the matter by the Commissioner for local Government;(b)give the President or Vice-President or Chairman of the Standing Committee,as the case may be, an opportunity for explanation ; and(c)specify their reasons for the action proposed to be taken.(3)Any person removed under sub-section (1) from the office of President or Vice-President or Chairman of a Standing Committee shall not be eligible for election to any of the said offices until the date on which notice of the next ordinary election to the district council is published in the manner prescribed or the expiry of six months from the date of removal, whichever is earlier.
