Section 41(1) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(1)A person who is elected to more than one office of Panchayats, may by notice in writing signed by him and delivered to the prescribed authority within. 10 days from the date on which he is elected, or the later dates, if he is elected on different dates, intimate in which of the Panchayats he wishes to Serve as an office-bearer and thereupon his seat in other Panchayats in which he does not wish to serve shall become vacant.
