116. Effect of election of a member of Gram Panchayat to the houses of Parliament or Legislative Assembly.
- If a Sabhapati or a Up-Sabhapati, or Sachiva or a member of a Gram Panchayat or an Adhakshya or an Up-Adhakshya or member of Zilla Panchayat becomes a member of either House of Parliament or a member of the Legislative Assembly,he shall be deemed to have vacated his office as Sabhapati or Up-Sabhapati or Sachiva or member of a Gram Panchayat or Adhakshya or Up-Adhakshya or a member of a Zilla Panchayat,as the case may be,with effect from the date of his becoming such member and a casual vacancy shall be deemed to have occurred in such office.
