113. Power to remove Sabhapati,Up-Sabhapati or Sachiva of Gram Panchayat and Adhakshya or Up-Adhakshya of Zilla Panchayat.
(1)The State Government may, not withstanding anything contained in subsection (2) of section 17; sub-section (4) of section 31 and sub-section (2) of section 54, by an order in writing remove with effect from a date to be specified in the order any Sabhapati or Up-Sabhapati or any Sachiva of Gram Panchayat, any Adhakshaya or Up-Adhakshya of Zilla Panchayat from his office, if in its opinion,he willfully omits or refuses to carry out the provisions of this Act of any rules or orders made thereunder or abuses the powers vested in him under this Act.(2)The State Government shall, before making any order under sub-section (1) give the person concerned an opportunity of making representation against the propose order.
