(2)Written notice of intention to make the motion, signed by members of the Village Panchayat not less in number than [three-fifth] [Substituted by Tamil Nadu Act 10 of 2008.] of the sanctioned strength of the Village Panchayat, together with a copy of the motion which is proposed to be made and a written statement of the charges against the Vice-President, shall be delivered in person to the Tahsildar of the Taluk by any two of the members of the Village Panchayat signing the notice.
