Section 9(3) in Nagaland Village Councils Act, 1978
(3)[ The State Government may remove any chairman of a village council from his office:(a)if he ceases to be a member of the village council.(b)if he resigns from chairmanship of the village council on his own volition by submitting a written resignation letter addressed to the Secretary of the village council, who shall forward it to the State Government through the Deputy Commissioner concerned.(c)when a "no-confidence motion" is 'moved and passed by the majority of the village council members present and voting, in a special session for the purpose that may be summoned by the Deputy Commissioner, and to be presided by an administrative officer not below the rank of EAC, duly authorized in this behalf by the Deputy Commissioner of the district concerned.]
