(5)Notwithstanding anything contained elsewhere in this Act, while any motion for removal of a Pradhan and an Upa-Pradhan from their offices is under consideration in a meeting convened under sub-section (1), the Pradhan or the Upa-Pradhan shall not preside over such meeting, but he shall have right to speak or otherwise take part in the procedings of such a meeting , including the right to vote, and the meeting shall be presided over by the prescribed authority or his nominee who shall not have the right to vote.
