Section 63 in Arunachal Pradesh Panchayat Raj Act, 1997
63.
(1)A motion of no confidence may be moved by one-third of the total number of directly elected members of a Gram Panchayat or an Anchal Samiti or a Zilla Parishad against its Chairperson after giving at least seven days notice in writing to the Member Secretary or any other prescribed authority of Gram Panchayat or Anchal Samiti or Zilla Parishad of their intention to move such a motion.(2)If the motion is carried by a majority of not less than two·-thirds of the total number of directly elected members of the (3-8) or an Anchal Samiti or a Zilla Parishad, present and voting, the Chairperson shall cease to hold office.(3)Notwithstanding anything contained in this Act, the Chairperson of a Gram Panchayat or an Anchal Samiti or Zilla Parishad shall not preside at a meeting in which a motion of no-confidence against him is under discussion, but he shall have the right to speak or otherwise take part in the proceedings of such meeting.
