Section 123(2) in Haryana Panchayati Raj Act, 1994
(2)If by a resolution passed against the President or Vice-President, as the case may be, two-thirds of the total number of its elected members of the Zila Parishad decide at a meeting convened by the prescribed authority in the manner prescribed, that the President or Vice-President, as the case may be, shall vacate the office and in such case the Zila Parishad shall elect the new President or Vice-President as the case may be, as specified in section 121 of this Act :Provided that no such meeting shall be convened before the expiry of one year from the date on which the election of the President or the Vice- President, as the case may be, was notified, and after the expiry of such period, whenever such a meeting is convened during his term of office and the proposal for vacating the office fails, no further meeting shall at any time thereafter be convened for considering a similar proposal against the President or Vice-President unless a period of at least one year intervenes between the last failure and the date on which such further meeting is convened.
