Section 48(5) in Karnataka Panchayat Raj Act, 1993
(5)An Adhyaksha or Upadhyaksha removed from his office under sub-section (4) may also be removed by the [Government] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] from the membership of the Grama Panchayat.
