Section 8 in The Punjab District Planning Committees Act, 2005
8. Removal and suspension of members including Chairperson.
- The State Government may remove the Chairperson or any member from his office, if, -(a)he has been adjudged insolvent; or(b)he has been convicted of an offence which, in the opinion of the State Government, involves moral turpitude; or(c)he has become physically or mentally, incapable; or(d)he has acquired such financial or other interest, as is likely to affect prejudicially his functions in any of the said capacities; or(e)he has so abused his position as to render his continuance in office prejudicial to the public interest.(2)Before removing any member including the Chairperson from his office, a reasonable opportunity of being heard shall be given to him by the State Government.
