Section 9(1) in Nagaland Village Councils Act, 1978
(1)The State Government may remove any member of a Village Council from his office :(a)Who is convicted of any offence involving moral turpitude by a court of law, or(b)Who refuses to act, or become incapable of acting or(c)Who is declared to be insolvent, or(d)Who has been declared by notification in the Gazette to be disqualified for employment in the Public Service, or(e)Who without an excuse or sufficient ground in the opinion of the State Government absents himself from the majority of meeting in a year of Village Council, or(f)Who has been guilty of misconduct, in discharge of his duties or of any disgraceful conduct, and two third of the total members of the Village Council at a meeting recommend his removal.
