Section 6(14) in Punjab Market Committees Bye-laws
(14)The Chairman of the meeting may direct any member, whose conduct, in his opinion, is disorderly, to withdraw immediately from the meeting and any member so ordered to withdraw shall do so forthwith and shall, unless recalled by the Chairman, absent himself during that meeting. The Chairman may cause to be summarily removed from the meeting any member who disobeys any order made under this bye-law.
