(1)Any member of a village panchayat who during his term of office-(a)is absent for more than three consecutive months from the village unless leave not exceeding four months so to absent himself has been granted by the panchayat; or(b)absent himself for four consecutive months from the meetings of the panchayat without the leave of the said panchayat;shall cease to be a member and his office shall be vacant and thereupon the panchayat shall as soon as may be inform him that the vacancy has occurred.
