Section 212(13) in Tamil Nadu Panchayats Act, 1994
(13)If the motion is carried with the support of not less than [four-fifth] [Substituted for the words 'two-thirds' by Tamil Nadu Panchayats (Amendment) Act, 2008 (Tamil Nadu Act 10 of 2008).] of the sanctioned strength of the Panchayat Union Council, the Government shall, by notification, remove the [Chairman or Vice-Chairman] [Substituted for the words 'Vice-Chairman' by Tamil Nadu Panchayats (Fifth Amendment) Act, 1999 (Tamil Nadu Act 31 of 1999).] of the Panchayat Union Council.
