- A Sabhapati or an Up-Sabhapati of a Gram Panchayat may, at any time be removed from office by a resolution of the Gram Panchayat carried by the majority of the members of the Gram Panchayat at a meeting specially convened for the purpose.Notice of such meeting shall be given to the Prescribed Authority:Provided that at any such meeting while any resolution for the the removal of :-(i)the Sabhapati from his office is under consideration; or(ii)the Up-Sabhapati from his office is under consideration, he shall not, though present, preside at such meeting and the provisions of sub-section (4) of section 20 shall apply in relation to any such meeting as they apply in relation to a meeting from which the Sabhapati or, as the case may be, the Up-Sabhapati, is absent.
