Section 123(2) in The Himachal Pradesh Panchayati Raj Act, 1994
(2)If a person who is chosen as an office bearer of a Panchayat or becomes a Member of the House of the People, the Council of States, the State Legislative Assembly, or is or becomes an office bearer of a Municipality, then at the expiration of a period of fifteen days from the date of publication of the election result of, as the case may be within fifteen days from the date of the commencement of term of office of a Member of the House of People, the Council of States, the State Legislative Assembly or the office bearer of Municipality, his seat in a Panchayat shall become vacant unless he has previously resigned his seat in the House of People, the Council of States, the State Legislative Assembly or the Municipality, as the case may be.
