Section 16(1) in The Maharashtra Village Panchayats Act, 1959
(1)If any member of a panchayat,-(a)who is elected or appointed as such, was subject to any of the disqualifications mentioned in section 14 at the time of his election or appointment, or(b)during the term for which he has been elected or appointed, incurs any of the disqualifications mentioned in section 14,he shall be disabled from continuing to be a member, and his office shall become vacant.
