Section 20(2) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(2)The office-bearers of the Gram Panchayat shall hold office for five years from the date of the first meeting and no longer :Provided that notwithstanding anything contained in this sub-section every person becoming an office-bearer of a Gram Panchayat shall cease lo hold office forthwith,-(i)[ on his ceasing to be a voter of the Gram Panchayat area; or] [Substituted by M.P. Act No. 26 of 1994 (w.e.f. 30-5-1994).](ii)on his becoming a member of State Legislative Assembly or member of either House of Parliament.
