Section 44(7) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
(7)If the President or the Sarpanch, as the case may be, fails on at least three occasions to act in accordance with sub-section (4) or sub-section (6), he shall be liable to be removed from his office under Section 40 and the provisions of Section 40 shall be applicable to him, who has been so removed.
