Section 41 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
41. [ Bar to hold more than one office. [Substituted by M P Act No. 26 of 1994 (w.e.f. 30-5-1994).]
(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.(2)In default of such intimation within the aforesaid period he shall be deemed to have opted for only one of the offices in the following order of preference,-(a)a member of Zila Panchayat;(b)a member of Janpad Panchayat;(c)a Sarpanch of Gram Panchayat;(d)a Panch of Gram Panchayat:Provided that if such a person has attended a meeting of a Panchayat before delivering the notice he shall be deemed to have opted for the office in the said Panchayat.(3)Any intimation under sub-section (1) shall be final and irrevocable.(4)For the purposes of this section, a person shall be deemed to be elected on the date of declaration of the result.]
