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[Cites 0, Cited by 0] [Section 97(4)] [Section 97] [Entire Act]

State of Bihar - Subsection

Section 97(4)(ii) in The Bihar Panchayat Raj Act, 2006

(ii)Removal of Up-Sarpanch by no confidence motion.-Every Up-Sarpanch shall be deemed to have vacated his office forthwith if a resolution expressing want of confidence in him is passed by a simple majority of the total number of elected Panches of the Gram Katchahry and Sarpanch at a meeting especially convened for the purpose. The requisition for such a special meeting shall be signed by not less than one third of the total number of elected Panchs of the Gram Katchahry and shall be delivered to the Sarpanch.The Sarpanch shall, within seven days from the date of receipt of the requisition, convene a special meeting of the Gram Katchahry in the office of the Gram Katchahry for discussion on the motion and shall also preside over the meeting :