- Notwithstanding anything contained in Sections 11 and 12 of the Punjab State Election Commission Act, 1994 (Punjab Act No. 19 of 1994), the Government may, by notification, remove any member of a Municipality, if in its opinion, -(a)any of the grounds for suspension, mentioned in section 61, has been proved against him; or(b)he has flagrantly abused his position as a member; or(c)he has through negligence or misconduct been responsible for any loss or misapplication of any money or property of the Municipality; or(d)he has failed to pay any arrears of any kind due to the Municipality otherwise than as an agent, receiver, trustee or an executor, to the Municipality within three months after a notice in this behalf has been served upon him; or(e)he has absented himself during three successive months from the meetings of the Municipality without intimation to the Municipality; or(f)he has absented himself or was unable to attend the meetings of the Municipality during twelve successive months for any cause whatsoever, whether approved by the Municipality, or not; or(g)he has acted in contravention of the provisions of section 122 or section 123 or commits any act of misconduct :Provided that before the Government notifies the removal of an elected member of any Municipality, the reasons for his proposed removal shall be communicated to him and he shall be given an opportunity of tendering an explanation in writing within such period as may be specified in the communication.
