(1)An Adhakshya or an Up-Adhakshya may, at any time, be removed from office by a resolution of the Zilla Panchayat passed by the majority of the of the Zilla Panchayat present and voting at a meeting specially convened for the purpose.Notice of such meeting shall be given to the Prescribed Authority;Provided that any such meeting while passing any resolution for the removal of :-(i)the Adhakshya from his office is under consideration; or(ii)the Up-Adhakshya from his office is under consideration, he shall not,though he is present, preside at such meeting and the provisions of sub-section (4) of section 57 shall apply in relation to every such meeting as they apply in relation to a meeting from which the Adhakshya, or, as the case may be, the Up-Adhakshya is absent.(2)No person who has been removed from his office under sub-section(1) shall be eligible for re-election to the vacancy so caused.
