51. Motion of no confidence against Sarpanch and Deputy Sarpanch.
- [(1)] [Existing section numbered as sub-section (1).] Every Sarpanch or Deputy Sarpanch shall forthwith be deemed to have vacated his office if a resolution expressing want of confidence in him is passed by a majority of a total members of the Panchayat at a meeting specially convened for the purpose:Provided that no such [notice of motion of no-confidence] [Substituted by the Amendment Act No.1 of 1997.] shall be taken into consideration unless it is signed by the majority of the Members:[Provided further that no notice of motion of no confidence shall be moved within six months after the meeting of Panchayat defeating the motion of no confidence.] [Added by the Amendment Act No. 1 of 1997.](2)[ The notice of no confidence motion shall be delivered to the Block Development Officer who shall convene a special meeting of the Panchayat to consider the no confidence motion within fifteen days from the receipt of the notice thereof.(3)A copy of notice of no confidence motion shall also be delivered to the Secretary of the Panchayat.(4)The procedure to be followed for such a special meeting shall be such as may be prescribed.] [Sub-section (2) to (4) inserted by the Amendment Act 1 of 1997.]
