Section 14 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
14. Prohibition of multiple elections.-
(1)No person shall stand for election to more than one Panchayat Samiti.(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.(3)In default of such intimation within the aforesaid period his seat shall, at the expiration of that period, become vacant-(a)under sub-clauses (ii) and (iii), if he is elected under all the three sub-clauses;(b)under sub-clause (ii), if he is elected under sub-clauses (i) and (ii);(c)under sub-clause (iii), if he is elected under sub-clauses (i) and (iii); and(d)under sub-clause (iii), if he is elected under sub-clauses (ii) and (iii).(4)Any intimation given under sub-section (2) shall be final and irrevocable.
