- Subject to the provisions of section 27, a member shall cease to hold office as such if he,-(a)is or becomes subject to any of the disqualifications specified in section 21;(b)is elected as a member to a Ward/Office reserved for Scheduled Castes or Scheduled Tribes or Backward Classes on the basis of a community certificate and subsequently the said community certificate is cancelled under section 5 of the Telangana (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of issue of Community Certificates Act, 1993, (Act 16 of 1993);(c)is removed by the District Collector based on a resolution passed by the Gram Panchayat unanimously for misconduct by the member;(d)absents himself from the meetings of the Gram Panchayat for a period of ninety days, reckoned from the date of the commencement of his term of office, or if within the said period, less than three ordinary meetings have been held, absents himself from three consecutive ordinary meetings held after the said date:Provided that in the case of woman member, a period of not more than six months at a time shall be excluded in reckoning the period of absence aforesaid, if for reasons of physical disability due to advanced stage of pregnancy and delivery, such member absents herself from meetings after giving a written intimation to the Panchayat Secretary of the date from which she would be absent:Provided further that no meeting from which a member absented himself shall be counted against him under this clause if,-(i)due notice of that meeting was not given to him in the prescribed manner; or(ii)the meeting was held on requisition of members.Explanation. - For the purpose of this clause,-(i)"Ordinary Meeting" shall mean a meeting held after giving a notice of at least three days before the day of the meeting;(ii)Where a meeting other than an ordinary meeting intervenes between ordinary meeting and another ordinary meeting, those two ordinary meetings shall be regarded as being consecutive to each other.
