Section 27A(2) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(2)Notwithstanding any judgment, decree or order of any Court or tribunal to the contrary, where any person after his election as [Pramukh or Adhyaksha] [Substituted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).] is subsequently, at any time before the thirtieth day of April, 1969, elected or nominated to any of the offices mentioned in sub-clauses (i) to (iv) of clause (a) of sub-section (1) and continues immediately before the said date to hold such office, he shall on the said date, cease to hold the office of [Pramukh or Adhyaksha] [Substituted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).] and a casual vacancy shall thereupon occur in the office of [Pramukh or Adhyaksha] [Substituted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).] as the case may be, and the provisions of clauses (c) and (d) of the said sub-section shall apply in relation to such cessation as they apply in relation to cessation under clause (b) of that sub-section, and any reference pending before the Judge under Section 27 or any suit pending in any Civil Court immediately before the said date in respect of any such question or dispute shall abate.][27B. Prohibition of holding more than one seat simultaneously. - No person shall simultaneously -(a)be a member of a Kshettra Panchayat for more than one territorial constituency; or(b)be a member of a Zila Panchayat for more than one territorial constituency.and the rules may provide for the vacation of all but one seat by any person elected for more than one territorial constituency in a Kshettra Panchayat or a Zila Panchayat.] [Inserted by U.P. Act No. 21 of 1995 (w.e.f 22.04.1994).][27C. Further bar on holding two offices simultaneously. -(1) A person shall be disqualified for being elected to or holding the office of -(a)a member, Pramukh or [x x x] of a Kshettra Panchayat if he is a member, Adhyaksha or [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).] of the Zila Panchayat; and(b)a member, Adhyaksha or [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).] of the Zila Panchayat if he is a member, Pramukh or [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).] of a Kshettra Panchayat.
