(1)If any question arises as to whether any person who has been elected as a member of a panchayat or who becomes a member of a panchayat is not qualified or has become disqualified under section 33 or section 34 or section 35 or sub-section (3) of section 38 or 38-A or cessation under section 40, the question shall be referred by the Inspector to the Government whose decision shall be final.
