Section 27 in The Bihar and Orissa Local Self-Government Act, 1885
27. Removal of Chairman and Vice-Chairman.
- A Chairman or a Vice-Chairman of a District Board or Local Board may at any time be removed from office by a resolution of the District Board or Local Board, as the case may be, in favour of which less than two-thirds of the whole number of the members of such Board have given their votes at a meeting specially convened for the purpose.
