Section 54D(1) in The Maharashtra Village Panchayats Act, 1959
(1)The Sarpanch and Upa-Sarpanch shall implement the suggestions and the resolutions made by the Gram-Sabha. Any remiss on the part of such Sarpanch or, as the case may be, Upa-Sarpanch, shall be liable for the disqualification for continuing as Sarpanch or, as the case may be Upa-Sarpanch, or for being chosen as such for the remainder of the term of office of the member of the panchayat, if the Gram Sahba makes resolution to that effect by three-fourth majority:Provided that, no such resolution against the Sarpanch or, as the case may be Upa-Sarpanch shall come into effect without the prior approval of the Government.
