Section 54D(2) in The Maharashtra Village Panchayats Act, 1959
(2)All officials of the panchayat shall implement the suggestions and the resolutions made by the majority of the Gram sabha and shall submit their work report to the Gram sabha. Any remiss on the part of such official shall be punishable departmentally, if Gram sabha makes resolution to that effect by three-fourth majority:Provided that, no such resolution against any official shall come into effect without the prior approval of the Government.
