Section 11E(2) in The U.P. Panchayat Raj Act, 1947
(2)A person shall cease to hold the office of Pradhan or member of the Gram Panchayat [***] [Omitted 'or Panch of a Nyaya Panchayat' by U.P. Act No. 6 of 2017.] , as the case may be, if subsequently, he is elected to any of the offices mentioned in Clauses (a) to (d) of sub-section (1) with effect from the date of such subsequent election and a casual vacancy shall thereupon occur in the office of such Pradhan or member or Panch, as the case may be.
