(3)[ No person shall be a member simultaneously of a Panchayat Samiti or a Zilla Parishad. If a person is elected to Panchayat Samiti and Zilla Parishad or being a member of one body is subsequently elected as member of another, he shall, before taking his seat in either of the two or in the body where he is subsequently elected, submit resignation from the office of member of the other. If he fails to do so, seats both at Panchayat Samiti and Zilla Parishad to which he is elected or, as the case may be, to which he is subsequently elected shall be deemed to have become vacant] [Inserted by The Tripura Panchayats (Amendment) Act, 1994, w.e.f.2.12.1994.].
