(1)In case a Sarpanch or Panch fails to deposit the amount assessed to be due from him under section 216 within a period of sixty days from the date on which it is finally determined such Sarpanch or Panch shall cease to hold his office on the day immediately following the date on which the period of sixty days expires and on the happening of such an event the Block Development and Panchayat Officer shall intimate the same to the District Development and Panchayat Officer who shall inform the Panchayat, Samiti, Gram Panchayat and the person who was holding the office of Panch that he had ceased to hold his office from the aforesaid day.(2)If any question arises whether a Sarpanch or Panch has ceased to hold office under sub-section (1) the same shall be referred to the concerned Deputy Director whose decision shall be final.(3)In case the Sarpanch or Panch shows sufficient cause for the default to the satisfaction of the Director within a period of thirty days of the date on which he was informed about his cessation from the office the Director may by an order reinstate him.
