Section 112(4) in The Punjab Panchayati Raj Act, 1994
(4)The special meeting under this section shall be held on a day not later than fifteen days from the date of issue of the notice of the meeting and shall be presided over by the Deputy Commissioner or an officer authorised by him under sub-section (3) and if the action is carried out against the Chairman or Vice-Chairman, he shall cease to hold office of the Chairman and Vice-Chairman as the case may be:Provided that no such requisition under this section shall be made unless a period of two years has elapsed from the date on which Chairman or Vice-Chairman, as the case may be, resume his office :Provided further that if the motion of no-confidence against the Chairman and the Vice-Chairman is rejected, no fresh motion of non-confidence against the Chairman or Vice-Chairman or both, as the case may be, shall be brought before the Panchayat Samiti within a period of two years from the date of rejection of such motion.
