Section 162(4) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(4)Suspension and removal of member of Gram Panchayat, etc. - The powers of State Government under Section 95 (1) (g) of the U. P. Panchayat Raj Act, 1947 to suspend or remove a member of a Gram Panchayat or Bhumi Prabandhak Samiti or Office bearer of Gram Sabha or a Panch, Sarpanch or Sahayak Sarpanch of Nyaya Panchayat have been delegated to the Sub-Divisional Officer. [Vide Notification No. 4193-K/XXIII-6-64, dated 27th July, 1966, which was published in the U.P. Gazette, Part I, dated 30th July, 1966, page 3965].Directions of Government
