Section 22(1) in The Dadra and Nagar Haveli Panchayat Regulation, 2012
(1)A motion of no confidence may be moved against Sarpanch or Motion of no Upa-Sarpanch by not less than one-third of the total members of the Gram Panchayat confidence. after giving notice thereof to the Sarpanch under intimation to the Chief Executive Officer:Provided that no such notice shall be given before six months of assumption of office by the Sarpanch or the Upa-Sarpanch.
