Section 11C(3) in The U.P. Panchayat Raj Act, 1947
(3)[ [* * *]] [Omitted by U.P. Act No. 24 of 2001 (w.e.f. 06.10.2001).].[11D. Prohibition of holding certain offices simultaneously. - No person shall simultaneously -(a)be the Pradhan of a Gram Panchayat [***] , or(b)be a member of a Gram Panchayat for more than one territorial constituency, or(c)be a member of a Gram Panchayat [***] [Omitted 'and a Panch of the Nyaya Panchayat' by U.P. Act No. 6 of 2017.], or(d)hold any office in more than one Gram Panchayat [***] [Omitted 'or Nyaya Panchayat' by U.P. Act No. 6 of 2017.] ,and the rules may provide for the vacation of all but one office by any person chosen to fill offices, which he cannot hold simultaneously.] [Substituted by U.P. Act No. 9 of 1994.]
