Section 15(11) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(11)If the motion is carried with the support of [more than half] [Substituted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).] of the total number of [elected members of the Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] for the time being -(a)the Presiding Officer shall cause the fact to be published by affixing a notice thereof on the notice board of the office of the Kshettra Panchayat and also by notifying the same in the Gazette; and(b)the Pramukh or [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).], as the case may be, shall cease to hold office as such and vacate the same on and from the date next following that on which the said notice is fixed on the notice board of the office of the Kshettra Panchayat.
