Section 18(1) in The Bodoland Autonomous Council Act, 1993
(1)The Government may, after giving an opportunity to an elected member of the General Council 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 member of the General Council; or(c)if he is absent from three consecutive meetings of the General Council without the leave of the General Council.
