Section 28(1) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
(1)On a motion of no-confidence being passed by Janpad Panchayat by resolution passed by a majority of not less than three-fourth of the elected members present and voting and such majority is more than two-third of the total number of elected members constituting the Janpad Panchayat for the time being, the President or the Vice-President against whom such resolution is passed shall cease to hold office forthwith.
