Section 35(2) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(2)Notwithstanding anything contained in this Act or the rules made thereunder, President or Vice-President shall not preside over a meeting in which a motion of no-confidence is discussed against him. Such meeting shall be convened in such a manner as may be prescribed and shall be presided over by an officer of the Government as the prescribed authority may appoint. The President or Vice-President as the case may be, shall have right to speak at or otherwise to take part in the proceeding of the meeting.
