Section 22(7) in The Daman And Diu Panchayat Regulation, 2012
(7)Notwithstanding anything contained in this Regulation, the Sarpanch or UpaSarpanch, for the removal of whom the motion ofno confidence or recommendation under sub-section (3) is under consideration, shall not preside over a meeting of Gram Panchayat under sub-section (2) and Gram Sabha under sub-section (4) but he shall have a right to speak or otherwise take part in the proceedings of such meetings.
