Section 231(3) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(3)Notwithstanding anything in any other enactment, where a member specified in [clause (a)] [Substituted by U.P. Act No. 9 of 1994.] of sub-section (1) of Section 18 is removed from membership under this section he shall with effect from the date of publication of notification of removal under sub-section (2), cease to hold the office of Pramukh [x x x] [Omitted by U.P. Act No. 9 of 1994.], and a vacancy shall be deemed to have been created in that office.
