Section 109 in The Dadra and Nagar Haveli Panchayat Regulation, 2012
109. Prohibition of simultaneous membership.
(1)If a person is elected from more than one territorial constituencies of a Gram Panchayat or of the District Panchayat or of both, he shall, by notice in writing signed by him and delivered to the Secretary Panchayat within fourteen days from the date, or the latter of the dates, on which he is so elected, intimate as to which constituency he wishes to serve, and thereupon, his seat in all other constituencies in which he does not wish to serve shall become vacant.(2)In default of such intimation within the period specified under sub-section (1), all the seats of such person, at the expiration of that period, shall become vacant.(3)Any intimation given under sub-section (1) shall be final and irrevocable.
