(7)(a)No member of the panchayat shall be a member of more than two committees constituted under this section.(b)If any member is simultaneously or otherwise elected as a member of more than two committees, the member shall within ten days form the date or the later of the dates on which he is so elected intimate to the President, two of the committees in which he wishes to serve and thereupon his seat in the committee or committees other than the aforesaid two committees shall become vacant.(c)Any intimation given under clause (b) shall be final and irrevocable(d)Where a member commits default in giving intimation under clause (b) within the period prescribed therein, the panchayat shall determine the two committees in which such member shall retain his seat and thereupon the seat in the committees other than the committees so determined shall become vacant.
