Section 175(1) in The Punjab Panchayati Raj Act, 1994
(1)Every Chairman and Vice-Chairman shall be deemed to have vacated his office forthwith if a resolution expressing want of confidence in him is passed by a two-thirds majority of the total number of elected members of the Zila Parishad including the Panchayat Samitis of the district at a meeting specially convened for the purpose.
