Section 231(5) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(5)A person who has been removed from membership of the Zila Panchayat under clause (a) or clause (c) of sub-section (1) shall be disqualified for being chosen [x x x] [Omitted by Section 24 of U.P. Act No. 2 of 1963.], [x x x] [Omitted by U.P. Act No. 9 of 1994.], a member of the Zila Panchayat and being elected a Pramukh of Kshettra Panchayat [x x x] [Omitted by U.P. Act No. 9 of 1994.], for a period of five years from the date of his removal:Provided that the State Government may, at any time by order, remove the disqualification.
