- If an elected member is chosen to be a Member of Parliament or the State Legislature, and of General Council in case of a member of the Village Council, then at the expiration of fourteen days from the date of publication in the Gazette of India or the Official Gazette, as the case may be, of the declaration that he has been so chosen the seat of such member in the General Council or the Village Council, as the case may be shall become vacant unless he has previously resigned his seat in the Parliament or the State Legislature or the General Council, as the case may be.
