8. Penalty on refusing to act as member of panchayat. - If any person, appointed to be a member of a panchayat, shall refuse to undertake the office, or wilfully omit to perform the duties thereof, and shall not within [thirty days] from the date of his appointment, or from such omission, show grounds to the satisfaction of the [District Magistrate] for such refusal or omission, he shall be liable to a fine which may extend to fifty rupees :
Provided that every person who shall have paid any fine under the provisions of this section shall thereupon cease to be a member of the panchayat and shall not be liable to be re-appointed a member of panchayat for the space of [three years] from the day of the payment of such fine.[9. Period on which panchayat to be appointed. - Every member of a panchayat appointed under section 3 shall be appointed for the term of three years.Every member of a panchayat appointed under section 6 shall be appointed only for a term equal to the unexpired portion of the term for which the member whom he succeeds was appointed.][9A. Exemption from serving on panchayat. - No member of a panchayat, after the expiry of his term of office, shall be again appointed a member of a panchayat, without his consent till after the lapse of three years.][9B. Appointment of fresh panchayat. - On the expiry of the term for which the members of a panchayat were appointed, the [District Magistrate] shall appoint a new panchayat in the manner prescribed in section 3, the outgoing panchayat continuing to exercise all the functions of a panchayat until such new panchayat has been appointed.]
