Section 129(1) in The Himachal Pradesh Panchayati Raj Act, 1994
(1)On a motion of no confidence being passed by the Gram Sabha by a resolution passed by a majority of not less than two-thirds of the members present and voting at its general or special meeting and the quorum of which is not less than one-half of the total number of members of the Gram Sabha, Pradhan or Up-Pradhan against whom such resolution is passed shall cease to hold office forthwith.
