Section 36(3) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(3)In every case the authority competent to decide whether a vacancy has occurred under sub-section (2) shall he Collector in respect of Gram Panchayat and Janpad Panchayat and Commissioner in respect of Zila Panchayat who may give his decision either on an application made to him by any person or on his own motion. Until, the Collector or the Commissioner, as the case may be, decides that the vacancy has occurred, the person shall not cease to be an office-bearer :Provided that no order shall be passed under this sub-section against any office-bearer without giving him a reasonable opportunity of being heard.
