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[Cites 0, Cited by 0] [Section 209(1)] [Section 209] [Entire Act]

State of Tamilnadu - Subsection

Section 209(1)(b) in Tamil Nadu Panchayats Act, 1994

(b)on a representation in writing signed by not less than two-thirds of the strength of the District Panchayat containing a statement of charges against the Chairman of the District Panchayat and presented in person to any officer appointed by the Government in this behalf, by any two of the members of the District Panchayat, are satisfied that the Chairman willfully omits or refuses to carry out or disobeys the provisions of this Act, or any rules, bye-laws, regulations or lawful orders issued thereunder or abuses the powers vested in him, the Government shall, by notice in writing, require the Chairman to offer within a specified date, his explanation with respect to his acts of omission or commission mentioned in the notice.