21. Restriction on simultaneous holding of the office of a [Chairperson, deputy chairpersons or member] [Substituted by the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazette Extraordinary Part IV-A dated 3.5.2000 with effect from 27.12.1999.] in a Panchayati Raj Institution and the membership of Parliament or a state Legislature etc.
- No, person shall remain both the [chairperson, deputy chairperson or member] [Substituted by the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazette Extraordinary Part IV-A dated 3.5.2000 with effect from 27.12.1999.] of a Panchayati Raj Institution and a member of Parliament or a State Legislature or a Municipal Board or a Municipal Council or a Municipal Corporation and if a person who is already a member of Parliament or a State Legislature or a member of Municipal Board or a Municipal Council or a Municipal Corporation is elected as such [chairperson, deputy chairperson or member] [Substituted by the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazette Extraordinary Part IV-A dated 3.5.2000 with effect from 27.12.1999.], then at the expiration of fourteen days from the date of being elected as such [chairperson, deputy chairperson or member] [Substituted by the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazette Extraordinary Part IV-A dated 3.5.2000 with effect from 27.12.1999.], he shall cease to be such [chairperson, deputy chairperson or member] [Substituted by the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazette Extraordinary Part IV-A dated 3.5.2000 with effect from 27.12.1999.] unless he has previously resigned his seat in the Parliament of the State Legislature or Municipal Board or the Municipal Council or the Municipal Corporation, as the case may be :Provided that if a person, who is already the [chairperson, deputy chairperson or member] [Substituted by the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazette Extraordinary Part IV-A dated 3.5.2000 with effect from 27.12.1999.] of a Panchayati Raj Institution, is elected as a member of Parliament or the State Legislature or a Municipal Board or a Municipal Council or a Municipal Corporation, then at the expiration of fourteen days from the date of being elected as a member of Parliament or the State Legislature or a Municipal Board or a Municipal Council or a Municipal Corporation, as the case may be he shall cease to be such [chairperson, deputy chairperson or member] [Substituted by the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazette Extraordinary Part IV-A dated 3.5.2000 with effect from 27.12.1999.] unless he has previously resigned his seat in the Parliament or the state Legislature or the Municipal Board or the Municipal Council or the Municipal Corporation, as the case may be.
