210. Removal of Vice-Chairman of District Panchayat.
(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.(2)The provisions of sub-sections (2) to (13) (both inclusive) of section 207 shall, as far as may be, apply in relation to the removal of the Vice-Chairman of District Panchayat, as they apply in relation to the removal of the Chairman of Panchayat Union Council, by the Government on their own motion.
