Section 20(3) in Rajasthan Panchayati Raj Act, 1994
(3)If any person is simultaneously chosen as a member of two or more Panchayati Raj Institution the person shall, within fourteen days from the date or the letter of the dates on which he is so chosen intimate to the competent authority, one of the Panchayati Raj Institution in which he wishes to serve and thereupon his seat in the Panchayati Raj Institution other than the one in which he wishes to serve, shall become vacant.
