Section 210A(1) in Tamil Nadu Panchayats Act, 1994
(1)Notwithstanding anything contained in this Act, the Government may, by notification, remove any President, Vice-President or member of a Village Panchayat or Chairman, Vice-Chairman or member of a Panchayat Union Council or of a District Panchayat who is convicted twice of an offence punishable under section 246-A.
