Section 6(2) in The Jharkhand Area Autonomous Council Act, 1994
(2)If he is or has been elected as a member of Parliament or a member of Legislature or the Chairman of the District Board or the Pramukh of the Panchayat Samiti or the Mayor of Municipal Corporation or the Chairman of the Municipality and is elected as a member of Council and has not submitted resignation from the membership of the Parliament or Legislature or from the post held in the District Board or Panchayat Samiti or Corporation or Municipality within 21 days, he shall cease to be the member of the Council.
