[* * *] [Omitted by ibid.][14. Removal of Pradhan.] [The words 'and Up-Pradhan' omitted by U.P. Act No. 24 of 2001.] - [(1) The Gram Sabha may at a meeting specially convened for the purpose and of which at least 15 days previous notice shall be given, remove the Pradhan by a majority of two-thirds of the members of the Gram Sabha present and voting.(1A)Notwithstanding anything contained in Section 11, one-third of the members of the Gram Sabha shall form the quorum for a meeting under subsection (1).] [Substituted by U.P. Act No. 24 of 2001.](2)A meeting for the removal of a Pradhan shall not be convened within [two years] [Substituted by U.P. Act 21 of 1998.] of his election.(3)If the motion is not taken up for want of quorum or fails for lack of requisite majority at the meeting, no subsequent meeting for the removal of the same Pradhan shall be convened within [one year] [Substituted by U.P. Act No. 24 of 2001.] of the date of the previous meeting.(4)Subject to the provisions of this section, the procedure for the removal of a Pradhan including that to be followed at such meeting, shall be such as may be prescribed.
