Section 36(2) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(2)If any person having been elected [x x x] [Omitted by M.P. Act No. 26 of 1994 (w.e.f. 3&5-1994).] as an office-bearer of Panchayat,-(a)subsequently becomes subject to any of the disqualification mentioned in sub-section (1) and such disqualification is not removable or being removable is not removed [or becomes office-bearer concealing his disqualification for it which has not been questioned and decided by any election petition under Section 122] [Added by M.P. Act No. 5 of 1999 (w.e.f. 5-4-1999)];(b)accepts employment as legal practitioner against the Panchayat;(c)absents himself from three consecutive meetings of the Panchayat or its Committee or does not attend half the number of meetings held during the period of six months without the leave of the Panchayat;he shall, subject to the provisions of sub section (3), cease to be such office-bearer and his office shall become vacant :Provided that where an application is made by an. office-bearer to the Panchayat for leave to absent himself under clause (c) and the Panchayat fails to inform the applicant of its decision on the application within a period of one month from the date of receipt of the application, the leave applied for, shall be deemed to have been granted by the Panchayat.
