135. Removal of Sabhadhipati and Sahakari Sabhadhipati.
(1)A Sabhadhipati or a Sahakari sabhadhipati of a Zilla Parishad may, at any time, be removed from his office by a resolution of the Zilla Parishad carried by the majority of the existing elected members of Zilla Parishad at a meeting specially convened for this purpose. Notice of such meeting shall be signed by not less than one fifth of the total members and given to the prescribed authority. The meeting shall be held on a day not later than the fifteenth day from the date of issue of notice of the meeting. The meeting shall be prescribed over by the Sabhadhipati if the motion is against Sahakari Sabhadhipati, and if the motion is against the Sabhadhipati, by the Sahakari Sabhadipati, or an elected member, if it is against both.(2)If the motion of no confidence against Sabhadhipati or Sahakari Sabhadhipati or both is once rejected, no fresh motion of no-confidence against the Sabhadhipati or Shahkari Sabhadhipati or both, as the case may be, shall be brought before the Zilla Parishad within a period of one year from the date of such rejection of the motion.
