(1)An application regarding intention to move a motion of no-confidence against a Sarpanch be made to the Block Development and Panchayat Officer by a [majority of Panches] [Substituted 'two-thirds majority of the total number of Panches of the Gram Sabha concerned' by Punjab Act No. 12 of 2008, dated 20.3.2008.]:Provided that no such application shall be made unless a period of two years has elapsed from the date on which the Sarpanch assumed his office.(2)The Block Development and Panchayat Officer shall, within a period of fifteen days of the receipt of application under sub-section (1), convene a meeting of the [Gram Panchayat] [Substituted 'Gram Sabha' by Punjab Act No. 12 of 2008, dated 20.3.2008.] by giving seven clear days in notice, for discussing and taking decision on the no-confidence motion.(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.
