Section 30 in Jammu and Kashmir Panchayati Raj Act, 1989
30. Removal of Chairman.
- The Chairman of the Block Development Council shall be deemed to have vacated his office if a motion of no-confidence moved against him by any member on any of the following grounds, is carried by a majority of not less than two-third of the total number of [Sarpanches] [Substituted 'Panches and Sarpanches' by Act No. 20 of 2018, dated 16.10.2018.] of Halqa Panchayats of the Block at special meeting convened for the purpose in such manner as may be prescribed.The grounds aforesaid are : -(i)gross misconduct(ii)neglect of duty(iii)disqualification prescribed under section 6.
