Section 15 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
15. Vacation of seats.-
(1)The Chairman, Vice-Chairman or a Member of Panchayat Samiti after entering upon his office, shall forthwith cease to be the Chairman, Vice-Chairman, or the Member, as the case may be, and his office shall become vacant if-(a)he becomes subject to any of the disqualifications specified in section 6; 1[* *](b)he absents himself without the permission of the Panchayat Samiti from more than three consecutive ordinary meetings of the Samiti; 1[or];(c)he ceases to have the qualification on the basis of which he was elected as a Member of Panchayat Samiti:Provided that a Chairman, Vice-Chairman, or a Member, as the case may be, who ceases to have the qualification referred to in clause (c) shall, unless the Government otherwise directs, continue in office until his successor enters upon his duties].(2)If any question, dispute or doubt arises as to whether or not a vacancy has occurred under this section, it shall be referred by the Executive Officer of the Panchayat Samiti to the Deputy Commissioner concerned, whose decision thereon shall be final.(3)Pending such decision, the Chairman, Vice-Chairman, or the Member of the Panchayat Samiti, as ??? may shall be deemed to be duly qualified.
