Section 27A(1) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(1)Notwithstanding anything contained in Sections 7, 19 and 27 -(a)a person shall be disqualified for being elected as, and for being, a [Pramukh or Adhyaksha] [Substituted by U.P. Act No. 44 of 2007 (w.e.f 20.08.2007).] if he is -(i)a member of Parliament or of the State Legislature; or(ii)Nagar Pramukh or [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f 20.08.2007).] of a [Municipal Corporation] [Substituted by U.P. Act No. 12 of 1994 (w.e.f. 30.5.1994).]; or(iii)President or vice-president of a [Municipality] [Substituted by U.P. Act No. 12 of 1994 (w.e.f 30.5.1994).]; or(iv)Chairman of a Town Area Committee or President of a Notified Area Committee;(b)if a 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 elected or nominated to any of the offices mentioned in sub-clauses (i) to (iv) of clause (a), he shall, on the date of first publication in the Gazette of India or of Uttar Pradesh of the declaration of his election or his nomination 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,(c)no question or dispute as to whether a person has ceased to hold the office of Adhyaksha or [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).] under clause (b) shall be referred to or be raised before the Judge under Section 27; or(d)no suit in respect of any question or dispute as to whether a person has ceased to hold the office of [Pramukh or Adhyaksha] [Substituted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).] under clause (b) shall lie in any Civil Court.
