Section 28(1) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(1)On a motion of no-confidence being passed by Janpad Panchayat by resolution passed by a majority of not less than three-fourth of the [elected members] [Substituted by M.P. Act No. 32 of 1994 (w.e.f. 7-10-1994).] present and voting and such majority is more than two-third of the total number of [elected members] [Substituted by M.P. Act No. 32 of 1994 (w.e.f. 7-10-1994).] constituting the Janpad Panchayat for the lime being, the President or the Vice-President against whom such resolution is passed shall cease to hold office forthwith.
