Section 20 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
20. First meeting and term of office.
(1)First meeting of the Gram Panchayat shall be held within 30 days of the date of the publication under Section 19. Such meeting shall be convened by the prescribed authority and the provisions of Section 44 regarding meeting as far as may be, shall apply in respect of the said meeting.(2)The office-bearers of the Gram Panchayat shall hold office for five years from the date of the first meeting and no longer :Provided that notwithstanding anything contained in this sub-section every person becoming an office-bearer of a Gram Panchayat shall cease lo hold office forthwith,-(i)[ on his ceasing to be a voter of the Gram Panchayat area; or] [Substituted by M.P. Act No. 26 of 1994 (w.e.f. 30-5-1994).](ii)on his becoming a member of State Legislative Assembly or member of either House of Parliament.(3)If before the expiry of the period mentioned in sub-section (2), the Gram Panchayat is not reconstituted, it shall stand dissolved on the expiry of the said period and the provisions of Section 87 shall apply thereto for a period not exceeding six months within which the Gram Panchayat shall be reconstituted in accordance with the provisions of this Act.
