Section 28(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] [Substituted by U.P. Act No. 9 of 1994.] of the Zila Panchayat for the time being -(a)the Presiding Officer shall cause the fact to be published by affixing forthwith a notice thereof on the notice board of the office of the Zila Panchayat and also by notifying the same in the Gazette; and(b)the Adhyaksha [or the [x x x] [Inserted by U.P. Act No. 20 of 1990 (w.e.f. 20.01.1990).] ], 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 affixed on the notice board of the office of the Zila Panchayat.
