(2)Any member of a Zilla Panchayat who is removed from his office by Prescribed Authority under sub-section (1) may, with in thirty days from the date of the order, appeal to the Secretary to the Government in the Rural Development Department who may stay the operation of the order till the disposal of the appeal and may, after giving notice of the appeal to the Prescribed Authority and after giving the appellant an opportunity of being heard, set aside,or confirm the order.Explanation. - For the purposes of this sub-section, the term "Secretary" will mean only the Secretary.
