Section 245(2) in Andhra Pradesh Panchayat Raj Act, 1994
(2)if the motion is carried with the support of [***] [Omitted by Section 2(i) of Andhra Pradesh Act No. 8 of 2000.] two thirds of the total number of members in the case of a Upa-Sarpanch, the Commissioner shall and in the case of the President or Vice-President or Chairperson or Vice-Chairperson, the Government shall by notification remove him from office and the resulting vacancy shall be filled in the same manner as a casual vacancy.[Explanation. - For the purposes of this Section, in the determination of two-thirds of the total number of members, any fraction below 0.5 shall be ignored and any fraction of 0.5 or above shall be taken as one.] [Added by Section 2(ii) of Andhra Pradesh Act No. 8 of 2000.]
