Section 40(1) in The Maharashtra Village Panchayats Act, 1959
(1)Any member of a panchayat who, during his term of office,-(a)is absent for more than four consecutive months from the village, [(such absence not being on account of his being a Chairman or Deputy Chairman of a panchayat Samiti)] [These brackets and words were inserted by Maharashtra 43 of 1962, Section 26, Schedule.], unless leave not exceeding six months so to absent himself has been granted by the panchayat, or(b)absents himself for six consecutive months from the meetings of the panchayat, without the leave of the said panchayat,shall cease to be a member and his office shall be vacant.
