Section 32(5) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(5)If a President or a Vice-President of Zila Panchayat becomes a member of either House of Parliament or a member of the State Legislative Assembly or a Chairman or Vice-Chairman of a Co-operative Society, he shall be deemed to have vacated his office as President or Vice-President, as the case may be. with effect from the date of his becoming such member or Chairman or Vice-Chairman and a casual vacancy shall be deemed to have occurred in such office for the purpose of Section 38.
