Section 124(1)(c) in The Goa Panchayat Raj Act, 1994

[Cites 0, Cited by 0] [Section 124(1)] [Section 124] [Entire Act]

State of Goa - Subsection

Section 124(1)(c) in The Goa Panchayat Raj Act, 1994

(c)being an elected member, absents himself, for more than three consecutive ordinary meetings of the Zilla Panchayat unless leave so to absent himself which shall not exceed six months, had been granted by the Zilla Panchayat, or absents himself from the State of Goa for over four consecutive months, his seat shall be deemed to be or have become, as the case may be vacant:

Legal Document View

Unlock Advanced Research with PRISMAI

State of Goa - Subsection

Section 124(1)(c) in The Goa Panchayat Raj Act, 1994