Section 39(1) in Rajasthan Panchayati Raj Act, 1994
(1)[A] [Substituted by the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazette Extraordinary Part IV-A dated 3.5.2000 with effect from 6.1.2000.] member of a Panchayati Raj Institution shall not eligible to continue to be such member if he -(a)is or becomes subject to any of the disqualifications specified in Section 19; or(b)has absented himself from three consecutive meetings of the Panchayati Raj Institution concerned without giving information in writing to such Panchayati Raj Institution; or(c)is removed from the membership; or(d)resigns from the membership; or(e)dies; or(f)fails to make the prescribed oath or affirmation of the office of membership within three months from the date of election or appointment.
