Section 25(5) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(5)If a President or Vice-president of Janpad Panchayat becomes a member of either House of Parliament or a member of the State Legislative Assembly or a Chairman or Vice-Chairman of Co-operative Society, he shall be deemed to have vacated his office as President or Vice-President as the case may be, with effect from the date of his becoming such member or Chairman or Vice-Chairman, and a casual vacancy shall be deemed to have occurred in such office for the purposes of Section 38.
