48. Resignation or removal of Adhyaksha and Upadhyaksha.
(1)The Adhyaksha of the Grama Panchayat may resign his office by writing under his hand addressed to the Assistant Commissioner and the Upadhyaksha of the Grama Panchayat may resign his office by writing under his hand addressed to the Adhyaksha and in absence of the Adhyaksha to the Assistant Commissioner.(2)Every Adhyaksha or Upadhyaksha of the Grama Panchayat shall vacate his office if he ceases to be a member of the Grama Panchayat.(3)Every resignation under sub-section (1) shall take effect on the expiry of ten days from the date of its receipt by the Assistant Commissioner or the Adhyaksha, as the case may be, unless within the period of ten days he withdraws such resignation by writing under his hand addressed to the Assistant Commissioner or the Adhyaksha, as the case may be.(4)Every Adhyaksha and Upadhyaksha of Grama Panchayat shall, after an opportunity is afforded for hearing him, [and if necessary after obtaining a report from the Taluk Panchayat and considering the same] [Inserted by Act 29 of 1997 w.e.f. 20.10.1997.] be removable from his office as Adhyaksha or Upadhyaksha by the [Government] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] for being persistently remiss [or guilty of misconduct] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] in the discharge of his duties and an Adhyaksha or Upadhyaksha so removed who does not cease to be a member under sub-section (2) shall not be eligible for re-election as Adhyaksha or Upadhyaksha during the remaining term of office as member of such Grama Panchayat.(5)An Adhyaksha or Upadhyaksha removed from his office under sub-section (4) may also be removed by the [Government] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] from the membership of the Grama Panchayat.
