Section 131(1) in The Himachal Pradesh Panchayati Raj Act, 1994
(1)If any person having been elected as an office bearer of a Panchayat -(a)subsequently becomes subject to any of the disqualification mentioned in section 122 and such disqualifications is not removable or being removable is not removed;(b)absents himself from three consecutive meetings of the Panchayat or its Committee or does not attend half the number of meetings held during the period of six months without the leave of the Panchayat;he shall, subject to the provisions of sub-section (2), cease to be such office bearer and his office shall become vacant:Provided that where an application is made by an office bearer to the Panchayat for leave to absent himself under clause (b) and the Panchayat fails to inform the applicant of its decision on the application within a period of one month from the date of receipt of the application, the leave applied for, shall be deemed to have been granted by the Panchayat.
