Section 54D(4) in The Maharashtra Village Panchayats Act, 1959
(4)The Tahsildar after receipt of the notice, within fifteen days from the date of receipt of such notice shall convene a special meeting of a Gram sabha at the office of the panchayat for considering the motion of no confidence. The Officer not below the rank of Naib Tahsildar shall preside over such meeting. The Sarpanch or, as the case may be, the Upa-Sarpanch against whom the motion of no confidence is moved shall have a right to speak or otherwise to take part in the proceedings at the meeting (including the right to vote).
