(1)[A] [Substituted by the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazette Extraordinary Part IV-A dated 3.5.2000 with effect from 6.1.2000.] member of a Panchayati Raj Institution shall not eligible to continue to be such member if he -(a)is or becomes subject to any of the disqualifications specified in Section 19; or(b)has absented himself from three consecutive meetings of the Panchayati Raj Institution concerned without giving information in writing to such Panchayati Raj Institution; or(c)is removed from the membership; or(d)resigns from the membership; or(e)dies; or(f)fails to make the prescribed oath or affirmation of the office of membership within three months from the date of election or appointment.(2)Whenever it made to appear to the competent authority that a member has become ineligible to continue to be a member for any of the reasons specified in Sub-Section (1), the concerned authority may, after giving him an opportunity of being heard, declare him to have become so ineligible and thereupon he shall vacate his office as such member.[***][Deleted by Section 33, of the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazette Extraordinary Part IV-A dated 3.5.2000 with effect from 6.1.2000.][***][Deleted by Section 33, of the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazette Extraordinary Part IV-A dated 3.5.2000 with effect from 6.1.2000.]Provided that until a declaration under this sub-section is made he shall continue to hold his office.
