Section 19(3) in The Punjab Panchayati Raj Act, 1994
(3)If the no-confidence motion is carried in the meeting convened under sub-section (2) which shall be presided over by the Block Development and Panchayat Officer or an officer not below the rank of Social Education and Panchayat Officer authorised by the Block Development and Panchayat Officer in this behalf, by [a two-third majority of the total number of Panches holding office for the time being] [Substituted 'a majority of the members of the Gram Sabha present and voting concerned' by Punjab Act No. 12 of 2008, dated 20.3.2008.], the Sarpanch shall be deemed to have been removed from his office, and a new Sarpanch shall be elected in his place:Provided that if the no-confidence motion is lost another such motion shall not be moved against that Sarpanch before the expiry of two years from the date of its having been lost.
