(1)If the Government, -(a)of their own motion, or(b)on a representation in writing signed by not less than two-thirds of the strength of the District Panchayat containing a statement of charges against the Chairman of the District Panchayat and presented in person to any officer appointed by the Government in this behalf, by any two of the members of the District Panchayat, are satisfied that the Chairman willfully omits or refuses to carry out or disobeys the provisions of this Act, or any rules, bye-laws, regulations or lawful orders issued thereunder or abuses the powers vested in him, the Government shall, by notice in writing, require the Chairman to offer within a specified date, his explanation with respect to his acts of omission or commission mentioned in the notice.(2)The provisions of sub-sections (2) to (13) (both inclusive) of section 207 shall, as far as may be, apply in relation to the removal of the Chairman of District Panchayat as they apply in relation to the removal of the Chairman of Panchayat Union Council by the Government on their own motion.
