Section 54D(10) in The Maharashtra Village Panchayats Act, 1959
(10)A member shall cease to be a member of panchayat in the Scheduled Areas, if a motion of no confidence is passed by secret ballot by not less than fifty per cent of the votes of the electoral ward from which such member has been elected:Provided that, the provisions of sub-sections (3) to (9) shall mutatis-mutandis apply to such no confidence.
