248. Sanction for prosecution of President, Vice-president, Chairman of a Standing Committee, members and Secretary of a Panchayat.
- When the President, Vice-President, Chairman of a Standing Committee or any member of a Panchayat, or the Secretary or other employee of the Panchayat who is not removable from his office save by or with the sanction of the Government is accused of any offence alleged to have been committed by him while acting or purporting to act in the discharge of his official duty, no court shall take cognizance of such offence except with the previous sanction of Government.
