Section 177(1) in Haryana Panchayati Raj Act, 1994
(1)If any member of a Gram Panchayat, Panchayat Samiti or Zila Parishad -(a)who is elected, as such, was subject to any of the disqualifications mentioned in section 175 at the time of his election ;(b)during the term for which he has been elected, incurs any of the disqualifications, mentioned in section 175,shall be disqualified from continuing to be a member, and his office shall become vacant.
