(1)any member other than an associate member of a panchayat who during his term of office:-(a)is absent for more than three consecutive months from the taluka unless leave not exceeding four months so to absent himself has been granted by the panchayat, or(b)absents himself from four consecutive meetings of the panchayat without the leave of the said panchayat, shall cease to be member and his office shall be vacant and thereupon the panchayat shall, as soon as may be, inform him that the vacancy has occurred.
