(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.(2)In every case, the question whether a vacancy has arisen shall be decided by the Director. The Director may give its decision either on an application made to it by any person, or on its own motion. Until the Director decides that the vacancy, has arisen, the members shall not be disqualified under sub-section (1) from continuing to be a member. Any person aggrieved by the decision of the Director may, within a period of fifteen days from the date of such decision, appeal to the Government and the orders passed by Government in such appeal shall be final :Provided that no order shall be passed under this sub-section by the Director against any member without giving him a reasonable opportunity of being heard.
