Section 14(2) in Punjab Panchayat Samitis and Zila Parishads Act, 1961
(2)Any person, who is elected as a member of Panchayat Samiti under more than one sub-clause of clause (a) of sub-section (1) or sub-section (2) of section 5, may, by notice in writing signed by him and delivered to the Deputy Commissioner within the prescribed period, intimate under which sub-clause he wishes to serve, and thereupon, his seat to which he is elected under the other sub-clauses in which he does not wish to serve shall become vacant.
