211. Motion of no confidence in Vice-President of Village Panchayat.
(1)Subject to the provisions of this section, a motion expressing want of confidence in the Vice-President of a Village Panchayat may be made in accordance with the procedure laid down herein.(2)Written notice of intention to make the motion, signed by members of the Village Panchayat not less in number than [three-fifth] [Substituted by Tamil Nadu Act 10 of 2008.] of the sanctioned strength of the Village Panchayat, together with a copy of the motion which is proposed to be made and a written statement of the charges against the Vice-President, shall be delivered in person to the Tahsildar of the Taluk by any two of the members of the Village Panchayat signing the notice.(3)A copy of the statement of charges along with the notice of the meeting shall be caused to be delivered to the Vice-President concerned by the Tahsildar and the Vice-President shall be required to give a statement in reply to the charges within a week of the receipt of the notice by the Vice-President.(4)The Tahsildar shall, after the expiry of the period of the notice issued under sub-section (3), convene a meeting for the consideration of the motion, at the office of the Village Panchayat at a time appointed by him.(5)The Tahsildar shall give to the members notice of not less than fifteen clear days of such meeting and of the time appointed therefor.(6)The Tahsildar shall preside at the meeting convened under this section, and no other person shall preside thereat. If within half an hour after the time appointed for the meeting, the Tahsildar is not present to preside at the meeting, the meeting shall stand adjourned to a time to be appointed and notified to the members by the Tahsildar under sub-section (7).(7)If the Tahsildar is unable to preside at the meeting, he may, after recording his reasons in writing, adjourn the meeting to such other time as he may appoint. The date so appointed shall not be later than thirty days from the date appointed for the meeting under sub-section (4). Notice of not less than seven clear days shall be given to the members, of the time appointed for the adjourned meeting.(8)Save as provided in sub-sections (6) and (7), a meeting convened for the purpose of considering a motion under this section shall not for any reason be adjourned.(9)As soon as the meeting convened under this section has commenced, the Tahsildar shall read to the Village Panchayat, the motion for the consideration of which it has been convened, the statement of charges and the written statement, if any, of the Vice-President in reply to the said charges.(10)There shall be no debate on any motion under this section.(11)The Tahsildar shall not speak on the merits of the motion, nor shall he be entitled to vote thereon.(12)A copy of the minutes of the meeting together with a copy of the motion and the result of the voting thereon shall forthwith, on the termination of the meeting, be forwarded by the Tahsildar to the Inspector.(13)If the motion is carried with the support of not less than [four-fifth] [Substituted for the words 'two- thirds' by Tamil Nadu Panchayats (Amendment) Act, 2008 (Tamil Nadu Act 10 of 2008).] of the sanctioned strength of the Village Panchayat, the Inspector shall, by notification, remove the Vice-President of the Village Panchayat.(14)If the motion is not carried by such a majority as aforesaid, or if the meeting cannot be held for want of the quorum referred to in sub-section (13), no notice of any subsequent motion expressing want of confidence in the same Vice-President shall be received until after the expiry of [one year] [Substituted for the words 'six months' by Tamil Nadu Panchayats (Amendment) Act, 2008.] from the date of the meeting.(15)[ No notice of a motion under this section shall be received, -(i)within one year of the assumption of office by; or(ii)during the last year of the term of office of, a Vice-President.]
