Section 146(1) in The West Bengal Panchayat Act, 1973
(1)Subject to other provisions of this section, the Sabhadhipati or the Sahakari Sabhadhipati of the Zilla Parishad may, at any time, removed from his office by the majority of the existing Sabhadhipati. members of the Zilla Parishad, referred to in clause (ii) of subsection (2) of section 140, expressing their lack of confidence against the Sabhadhipati or the Sahakari Sabhadhipati or recording their decision to remove the Sabhadhipati or the Sahakari Sabhadhipati, at a meeting specially convened for the purpose.
