Section 18(4) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(4)A Sarpanch [or President of Gram Nirman Samiti] [Inserted by M.P. Act No. 16 of 2004 (w.e.f. 1-1-2005).] against whom an action has been taken under sub-section (3) and who has been found guilty, shall be disqualified to be member or an office-bearer of Panchayat for a period of six years from the date on which he has been found guilty :Provided that such disqualification may be removed or the period thereof may be reduced by the State Government for reasons to be recorded in writing.
