35A. [ Cessation of membership. [Inserted by Act 11 of 2007.]
- No. member of a panchayat shall be a member of the Parliament or of the State Legislature at the same time and accordingly he shall cease to hold the office as a member of the Panchayat. -(a)where a person elected as a member of the panchayat has been a member of the parliament or of the Legislature before assuming his office and has not resigned the membership thereof or;(b)where a member of the Panchayat who is elected or nominated as a member of the Parliament or of the State Legislature on assuming such office]
