Section 7 in Jammu and Kashmir Panchayati Raj Act, 1989
7. Removal of Sarpanch and Naib-Sarpanch of Halqa Panchayat.
- A Sarpanch or a Naib Sarpanch shall be deemed to have vacated his office forthwith if a resolution expressing want of confidence in him is passed by a majority of not less than 2/3rd of the total number of the panches of Halqa Panchayat at a meeting specifically convened for the purpose in the prescribed manner on the following gounds : -(i)Gross misconduct ;(ii)Neglect of duty ;(iii)any disqualification prescribed under section (6) ;(iv)Failure to attend [three consecutive meetings] [Substituted 'six consecutive meetings' by Act No. 20 of 2018, dated 16.10.2018.] of the Halqa Panchayat :Provided that failure to attend the meetings of the Halqa Panchayat shall not render him liable to removal if such failure is due to reasons beyond his control.
