Section 112 in The Punjab Panchayati Raj Act, 1994
112. Resignation or removal of Chairman and Vice-Chairman of Panchayat Samiti.
(1)The Chairman or Vice-Chairman of the Panchayat Samiti may resign his office at any time by writing under his hand addressed to the State Government and his office shall become vacant on the expiry of fifteen days from the date of such resignation unless within the said period of fifteen days he withdraws such resignation by writing, under his hand addressed to the State Government.(2)Every Chairman or Vice-Chairman of a Panchayat Samiti shall be deemed to have vacated his office forthwith if a resolution expressing want of confidence in him is passed by a two-thirds majority of the total number of elected members of the Panchayat Samiti at a meeting specially convened for the purpose.(3)The requisition for a special meeting under sub-section (2) shall be signed not less than one-fifth of the total number of elected members of the Panchayat Samiti and shall be delivered to the Deputy Commissioner and the Deputy Commissioner shall within seven days from the date of receipt of the requisition himself convene a special meeting of the Panchayat Samiti or authorise an officer not below the rank of Extra Assistant Commissioner to convene a special meeting.(4)The special meeting under this section shall be held on a day not later than fifteen days from the date of issue of the notice of the meeting and shall be presided over by the Deputy Commissioner or an officer authorised by him under sub-section (3) and if the action is carried out against the Chairman or Vice-Chairman, he shall cease to hold office of the Chairman and Vice-Chairman as the case may be:Provided that no such requisition under this section shall be made unless a period of two years has elapsed from the date on which Chairman or Vice-Chairman, as the case may be, resume his office :Provided further that if the motion of no-confidence against the Chairman and the Vice-Chairman is rejected, no fresh motion of non-confidence against the Chairman or Vice-Chairman or both, as the case may be, shall be brought before the Panchayat Samiti within a period of two years from the date of rejection of such motion.
