Section 21A(2) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(2)Every panch of a Gram Panchayat shall forthwith be deemed to have vacated his office if he is recalled through a secret ballot by a majority of more than half of the total number of members of the Gram Sabha constituting the ward from which the Panch is elected.
