(2)Any member of a Gram Panchayat who is removed from his office by the Prescribed Authority under sub-section (1) may, within a period of thirty days from the date of order, appeal to the Secretary to the Government of Sikkim in the Rural Development Department who may stay the operation of the order till the disposal of the appeal and may, after giving notice for the appeal to the Prescribed Authority and after giving the appellant an opportunity of being heard,modify, set aside or confirm the order.Explanation. - For the purpose of this sub-section,the term "Secretary" will mean only the Secretary.
