(1)If any member of a panchayat,-(a)who is elected, as such, was subject to any of the disqualifications, mentioned in [sub-section (1) of Section 30] [Substituted 'section 30' by Gujarat Act No. 19 of 2017, dated 12.4.2017.] at the time of his election,(b)during the term for which he has been elected, incurs any disqualifications, mentioned in [sub-section (1) of Section 30] [Substituted 'section 30' by Gujarat Act No. 19 of 2017, dated 12.4.2017.].he shall be disabled from constituting to be a member, and his office shall become vacant.
