Section 8(4) in Uttarakhand Panchayati Raj Act, 2016
(4)Cessation of membership - [(a) A member of Gram Panchayat shall cease to be such member/pradhan/ Up-pradhan if the entry relating to the member is removed from the electoral roll of the territorial constituency of Gram Panchayat or the whole ward of its territorial constituency has been included in any municipal body even though the entry of related member is recorded in any other electoral roll.] [Substituted by Uttarakhand Act No. 10 of 2019.](b)Where any person ceases to be a member of a Gram Panchayat under clause (a) he shall also cease to hold any office to which he may have been elected, nominated or appointed by reasons of his being a member thereof.
