Section 20(2) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
(2)The office bearers of the Gram Panchayat shall hold office for five years from the date of the first meeting and no longer :Provided that notwithstanding anything contained in this sub-section every person becoming an office-bearer of a Gram Panchayat shall cease to hold office forthwith,-(i)on his ceasing to be a voter of the Gram Panchayat area; or(ii)on his becoming a member of State Legislative Assembly or member of cither House of Parliament.
