Section 21(3) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
(3)No-confidence motion shall not lie against the Sarpanch or Up-Sarpanch within a period of,-(i)one year from the date on which the Sarpanch or Up-Sarpanch enter their respective office;(ii)six months preceding the date on which the term of office of the Sarpanch or Up-Sarpanch, as the case may be, expires:(iii)one year from the date on which previous motion of no-confidence was rejected.
