Section 36(2) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
(2)If any person having been elected as an office-bearer of Panchayat,-(a)subsequently becomes subject to any of the disqualification mentioned in sub-section (1) and such disqualification is not removable or being removable is not removed or becomes office-bearer concealing his disqualification for it which has not been questioned and decided by any election petition under Section 122;(b)accepts employment as legal practitioner against the Panchayat;(c)absents himself from three consecutive meetings of the Panchayat or its Committee or does not attend half the number of meetings held during the period of six months without the leave of the Panchayat;he shall, subject to the provisions of sub-section (3), cease to be such office-bearer and his office shall become vacant:Provided that where an application is made by an office-bearer to the Panchayat for leave to absent himself under clause (c) and the Panchayat fails lo inform the applicant of its decision on the application within a period of one month from the date of receipt of the application, the leave applied for, shall be deemed to have been granted by the Panchayat.
