53. [ Motion of no confidence against Chairperson and Vice-Chairperson. [Substituted by Act No. 22 of 2017, dated 17.5.2017.]
(1)A motion expressing no confidence in the Chairperson or the Vice-Chairperson shall be made and considered in the prescribed manner.(2)No notice of motion under section shall be made within two years of the assumption of office by a Chairperson; or in case of Chairperson or Vice-CHairperson elected in a bye-election, unless half of a period of tenure has expired.(3)If a motion under sub-section (1) is not carried, no notice of a subsequent motion expressing no confidence in the same Chairperson or Vice-Chairperson shall be made until after the expiration of two years after the meeting in which the said motion was considered.]
