Section 8(8) in Jammu and Kashmir Municipal Corporation Act, 2000
(8)If a person who is chosen as a Councillor of the Corporation, becomes a member of the House of the People, the Council of States, the Legislative Assembly or the Legislative Council, or is or becomes member of a Municipality, or a Panch of a Panchayat, then at the expiration of a period of fifteen days from the date of publication of the election result, as the case may be, within fifteen days from the date of the commencement of term of office of a Member of the House of People, the Council of State, the State Legislative Assembly or Member of the Municipality, or Panch of a Panchayat, his seat in a Corporation shall become vacant, unless he has previously resigned his seat in the House of People, the Council of the States, the Legislative Assembly, the Legislative Council, the Panchayat or the Municipality, as the case may be.Explanation. - For the purposes of sub-section (5) the expression "Panch of the Panchayat" shall have the same meaning as is assigned to it under clause (m) of subsection (1) of section 2 of the Jammu and Kashmir the Panchayati Raj Act, 1989, and shall include a Sarpanch and Naib-Sarpanch.
