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[Cites 0, Cited by 0] [Section 135] [Entire Act]

State of Goa - Subsection

Section 135(3) in The Goa Panchayat Raj Act, 1994

(3)Every Adhyaksha and every Upadhyaksha of Zilla Panchayat shall be deemed to have vacated his office forthwith if a resolution expressing want of confidence in him is passed by a majority of the total number of elected members of the Zilla Panchayat at a meeting specially convened for this purpose:Provided that no such resolution shall be moved within six months from the date of moving earlier resolution.