[* * *] [[Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007). Prior to omission it stood as under: 14-B. Removal of [Up-Pradhan].-(1) The Grain Panchayat may, at a meeting specially convened for the purpose and of which at least fifteen days previous notice shall be given, remove the [Up-Pradhan] by a majority of two-thirds of the members of the Gram Panchayat.(2)A meeting for the removal of an [Up-Pradhan] shall not be convened within two years of his election.(3)If the motion is not taken up for lack of requisite majority at the meeting, no subsequent meeting for the removal of the same [Up-Pradhan] shall be convened within two years of the date of the previous meeting.(4)Subject to the provisions of this section, the procedure for the removal of an [Up-Pradhan] including that to be followed at such meeting, shall be such as may be prescribed.]]]
