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[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(2) in The Punjab Panchayati Raj Act, 1994

(2)In the event of his failing to hold two consecutive general meetings of the Gram Sabha, the Sarpanch shall automatically cease to hold office, from the last day of the month in which, the second meeting was to be held and Block Development and Panchayat Officer shall immediately intimate the happening of such cessation to the District Development and Panchayat Officer and on receipt of such information the District Development and Panchayat Officer shall notify this fact to the Panchayat Samiti, Gram Sabha and such a Sarpanch.