Section 11A(1) in The M.P. Nagariya Kshetron Ke Bhumihin Vyakti (Pattadhruti Adhikaron Ka Pradan Kiva Jana) Rules, 1998
(1)A motion of no confidence may be moved against the member/office bearer of the Mohaila Samiti by a member of Mohalla Sabha at a meeting specially convened for the purpose under sub-rule (2) and if the motion is passed by a majority of more than half of the total number of members of the Mohalla Samiti, the member shall cease to hold office from that date. A copy of such motion shall he sent to the Competent Authority :Provided that no such motion shall lie against the member/office bearer,-(i)within a period of six months from the date on which the member enters upon his office;(ii)within a period of six months from the date on which previous motion of no confidence was rejected.
