Section 21A(1) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(1)Every Sarpanch of a Gram Panchayat shall forthwith be deemed to have vacated his office if he is recalled through a secret ballot by a majority of more than hall of the total number of the members constituting the Gram Sabha within the Gram Panchayat in accordance with the procedure, as may be prescribed;Provided that no such process of recall shall be initiated unless a notice is signed by not less than one-third of the total number of members of the Gram Sabha and presented to the prescribed authority :Provided further that no such process shall be initiated,-(i)within a period of two and a half years from the date on which such Sarpanch elected at the General Election enters his office; or(ii)if half of the period of tenure of the Sarpanch elected in a bye-election has not expired.
