Section 21(2) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(2)Notwithstanding anything contained in this Act or the rules made thereunder- a Sarpanch or an Up-Sarpanch shall not preside over a meeting in which a motion of no-confidence is discussed against him. Such meeting shall be convened in such manner as may be prescribed and shall be presided over by an officer of the Government as the Prescribed Authority may appoint. The Sarpanch or the Up-Sarpanch, as the case may be, shall have a right to speak at, or otherwise to take part in, the proceeding of the meeting.
