Section 25(2) in The Orissa Grama Panchayats Act, 1964
(2)A Sarpanch or any other member of a Grama Panchayat shall be disqualified to continue and shall cease to be a member if he-(a)incurs any of the disqualifications specified in Clauses (a) to (j) [Clauses (m) to (p) and Clauses (t) to (v)] [Inserted vide Orissa Gazette Extraordinary No. 426/18.4.193-Notification No. 6139-Legislative/ 18.4.1994.] of Sub-section (1) ; or(b)has failed to attend three consecutive ordinary meetings held during a period of four months commencing with effect from the date of the last meeting which he has failed to attend ; or(c)being a legal practitioner appears or acts as such against the Grama Sasan ; or(d)Being a member of a Co-operative Society has failed to pay any arrears of any kind accrued due by him to such society within six months after a notice in this behalf has been served upon him by the society.
