20. Restriction on simultaneous or double membership of a Panchayati Raj Institution.
(1)No person shall, save as expressly authorized by this Act, be member of two or more Panchayati Raj Institutions.(2)Where a person while being a member of one Panchayati Raj Institution intends to contest as a candidate for membership of another Panchayati Raj the Institution may stand as a candidate for such membership notwithstanding anything contained in Sub-Section (1):Provided that if he is chosen for the seat for which he contested a candidate, the seat already held by him shall become vacant on the date on which he is so chosen unless the seat so held is in another Panchayati Raj Institution and the term of that Panchayati Raj Institution is to expire within a period of four months from the date on which he is so chosen.(3)If any person is simultaneously chosen as a member of two or more Panchayati Raj Institution the person shall, within fourteen days from the date or the letter of the dates on which he is so chosen intimate to the competent authority, one of the Panchayati Raj Institution in which he wishes to serve and thereupon his seat in the Panchayati Raj Institution other than the one in which he wishes to serve, shall become vacant.(4)Any intimation given under Sub-Section (3) shall be final and irrevocable.(5)In default of intimation referred to in Sub-Section (3) within the aforesaid period the competent authority shall determine the seat which he shall retain and thereupon the remaining seat from which he was chosen, shall become vacant.
