Section 11A in The M.P. Nagariya Kshetron Ke Bhumihin Vyakti (Pattadhruti Adhikaron Ka Pradan Kiva Jana) Rules, 1998
11A. [ Removal of Members/Office Hearer of the Mohalla Samiti. [Rules 11-A to 11-D, Inserted by Notification No. F-13-5-98-XLVI, dated 5-1-1999 (w.e.f. 22-1-1999).]
(1)A motion of no confidence may be moved against the member/office bearer of the Mohaila Samiti by a member of Mohalla Sabha at a meeting specially convened for the purpose under sub-rule (2) and if the motion is passed by a majority of more than half of the total number of members of the Mohalla Samiti, the member shall cease to hold office from that date. A copy of such motion shall he sent to the Competent Authority :Provided that no such motion shall lie against the member/office bearer,-(i)within a period of six months from the date on which the member enters upon his office;(ii)within a period of six months from the date on which previous motion of no confidence was rejected.(2)For the purpose of sub-rule (1), a meeting of the Mohalla Sabha shall be convened and presided over by the Secretary of the Mohalla Sabha in the following manner :-(i)The meeting shall be convened if a notice signed by not less than five members of the Mohalla Sabha alongwith copy of the proposed no confidence motion showing the reasons thereof is given to the Competent Authority;(ii)The notice of such a meeting specifying the date, time and place shall be despatched to the Competent Authority and every member of the Mohalla Sabha seven clear days before the meeting.(iii)The no-confidence motion under this rule shall be decided through secret ballot.
