- An elected Adhyaksha or Upadhyaksha of a Gram Panchayat may at any time be removed from office by a resolution of the Gram Panchayat carried by the votes of not less than two-thirds of the total number of members holding office for the time being, at a meeting specially convened for the purpose :Provided that if the number of members who have voted in favour of such resolution is less than two-thirds but more than one-half of the total number of members holding office for the time being, the prescribed authority may, if it thinks fit, by order, remove the Adhyaksha or the Upadhyaksha, as the case may be, from his office.
