(1)If, in the opinion of the Government, the Vice-Chairman of District Panchayat, willfully omits or refuses to carry out or disobeys any provisions of this Act or any Rules, bye-laws, regulations or lawful orders issued thereunder or abuses any power vested in him, the Government shall, by notice in writing, require the Vice-Chairman of District Panchayat to offer within a specified date, his explanation with respect to his acts of omission or commission mentioned in the notice.
