(2)Where a person ceases to be member under clause (k) of section 35 the Secretary of the Panchayat concerned shall at once intimate the fact in writing to such person and report the same at the next meeting of the panchayat. If such person applies for restoration to the panchayat on or before the date of the next meeting or within fifteen days of the receipt by him of such intimation, the panchayat may at the meeting next after the receipt of such application restore him to his office of member:Provided that a member shall not be restored more than twice during his term of office.
