Section 6(3) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
(3)It shall be the responsibility of the Sarpanch to convene the meeting of the Gram Sabha at regular intervals as specified under this Act and in case of his failure to do so, he shall be disqualified for holding the post of Sarpanch :[Provided that in case of absence of quorum in three consecutive meetings of the Gram Sabha, notice shall be served on the Panch/Sarpanch and two more opportunities shall be provided to him to fulfill quorum in the next two meetings of the Gram Sabha. In case of failure to do so, proceedings shall be initiated for removal of the office bearer :] [Inserted by C.G. Act No. 9 of 2004.]Provided that no order shall be passed by the prescribed officer under this sub-section against the Sarpanch without giving him a reasonable opportunity of being heard.
