Section 19(1) in The Punjab Panchayati Raj Act, 1994
(1)An application regarding intention to move a motion of no-confidence against a Sarpanch be made to the Block Development and Panchayat Officer by a [majority of Panches] [Substituted 'two-thirds majority of the total number of Panches of the Gram Sabha concerned' by Punjab Act No. 12 of 2008, dated 20.3.2008.]:Provided that no such application shall be made unless a period of two years has elapsed from the date on which the Sarpanch assumed his office.
