Section 54D(3) in The Maharashtra Village Panchayats Act, 1959
(3)A Sarpanch or, as the case may be, the Upa-Sarpanch shall cease to be Sarpanch or, as the case may be, Upa-Sarpanch, if a motion of no confidence is passed by secret ballot at a special meeting of the Gram sabha and conceded by the majority of more than fifty per cent of the members of the Gram sabha:Provided that, a motion of the no confidence shall be moved by not less than one-third of the total members of the Gram sabha against Sarpanch or, as the case may be, Upa-Sarpanch after giving notice thereof to the Secretary of the Gram sabha. The Secretary of the Gram sabha shall immediately deliver such notice to the Tahsildar.
