Section 35(3) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(3)No-confidence motion shall not lie against the President or Vice-President within a period of :-(i)[two and half year] [Substituted by M.P Act No. 18 of 2007 (w.e.f. 4-7-2007).] from the date on which the Zila President or Vice- President enter their respective office;(ii)six months preceding the date on which the term of office of the President or Vice-President as the case may be, expires;(iii)[six months] [Substituted by M.P Act No. 18 of 2007 (w.e.f. 4-7-2007).] from the date on which previous motion of no-confidence was rejected.
