Section 123 in The Himachal Pradesh Panchayati Raj Act, 1994
123. Bar to hold more than one office.
(1)If any person is elected to more than one office in a Panchayat he shall within 15 days from the date of declaration of result of such election, inform the prescribed authority in writing about holding one of the office of his choice. If such information is not received with in the said period, he shall be deemed to hold one office only in the following order of priority to the exclusion of the remaining-(a)a member of Zila Parishad;(b)a member of Panchayat Samiti;(c)a Pradhan of Gram Panchayat;(d)an Up-Pradhan of Gram Panchayat; and(e)a member of Gram Panchayat.(2)If a person who is chosen as an office bearer of a Panchayat or becomes a Member of the House of the People, the Council of States, the State Legislative Assembly, or is or becomes an office bearer of a Municipality, then at the expiration of a period of fifteen days from the date of publication of the election result of, as the case may be within fifteen days from the date of the commencement of term of office of a Member of the House of People, the Council of States, the State Legislative Assembly or the office bearer of Municipality, his seat in a Panchayat shall become vacant unless he has previously resigned his seat in the House of People, the Council of States, the State Legislative Assembly or the Municipality, as the case may be.
