(1)If any member of a Taluk Panchayat,-(a)is or becomes subject to any of the disqualifications specified in section 128, or(b)votes or takes part as a member in the discussion of any matter in which he has directly or indirectly any such share or interest as is described in sub-clauses (i) or (ii) of clause (d) of the proviso to sub-section (1) of section 128, or(c)votes on or takes part in the discussion of any question in contravention of the provision of clause (g) of sub-section (2) of section 141, or(d)being an elected member absents himself, for more than three consecutive ordinary meetings of the Taluk Panchayat unless leave so to absent himself, which shall not exceed six months, had been granted by the Taluk Panchayat [***] [Omitted by Act 37 of 2003 w.e.f. 1.10.2003.] his seat shall be deemed to be or to have become, as the case may be, vacant:Provided that where an application is made by a member to the Taluk Panchayat for leave to absent himself under clause (d) and the Taluk Panchayat fails to inform the applicant of its decision on the application within a period of one month from the date of the application the leave applied for shall be deemed to have been granted by the Taluk Panchayat.(2)The [State Election Commission] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.], on a report made to him and after giving a reasonable opportunity to the person concerned of being heard shall declare whether the seat of the member concerned is or has become vacant.
