Section 15(13) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(13)No notice of a motion under this section shall be received within [two years] [Substituted by U.P. Act No. 20 of 1998 (w.e.f. 05.05.1998)] of the assumption of office by a Pramukh or [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).], as the case may be.[16. Removal of Pramukh [x x x]. [Substituted by U.P. Act No. 9 of 1994.]. - (1) If in the opinion of the State Government the Pramukh or any [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).] of a Kshettra Panchayat wilfully omits or refuses to perform his duties and functions under this Act, or abuses the powers vested in him or is found to be guilty of misconduct in the discharge of his duties or becomes physically or mentally incapacitated for performing his duties, the State Government may, after giving the Pramukh or such [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).] as the case may be, a reasonable opportunity for explanation and after consulting the Adhyaksha of the Zila Panchayat concerned in the matter and taking into consideration his opinion, if received within thirty days from the date of the despatch of the communication for such consultation, by order, remove such Pramukh or [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).], as the case may be, from office, and such order shall be final and not open to be questioned in a Court of law :Provided that where, in an enquiry held by such person and in such manner as may be prescribed, a Pramukh or [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).] is prima facie found to have committed financial and other irregularities, such Pramukh or [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f 20.08.2007).] shall cease to exercise and perform the financial and administrative powers and functions, which shall, until he is exonerated of the charges in the final enquiry, be exercised and performed by a committee consisting of three elected members of the Kshettra Panchayat appointed in this behalf by the State Government.
