Section 211(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 Village Panchayat, the Inspector shall, by notification, remove the Vice-President of the Village Panchayat.
