(1)No person, shall be a member in more than one level in a Panchayat and a person who is elected to more than one level in a Panchayat shall, within fifteen days of his being so elected intimate to the State Election Commission, in writing, information regarding the Panchayat in respect of which he wishes to be a member and the panchayat in respect of which he wishes to vacate his membership and on his failure in so intimating, his membership in all the levels of the panchayats to which he has been elected shall be deemed to have ceased.
