Section 13(1) in Karnataka Panchayat Raj Act, 1993
(1)If a member of a Grama Panchayat,-(a)is or becomes subject to any of the disqualifications mentioned in section 12 ; or(b)votes or takes part in discussion in contravention of the provisions of sub-section (4) of section 53; or(c)absents himself for more than three consecutive ordinary meetings of the Grama Panchayat without the leave of the Grama Panchayat [***] [Omitted by Act 37 of 2003 w.e.f. 1.10.2003.]his seat shall be deemed to be or to have become, as the case may be vacant:Provided that where an application is made by a member to the Grama Panchayat for leave to absent himself and the Grama Panchayat fails to inform the applicant of its decision on the application within a period of one month from the date of the application, the leave applied for shall be deemed to have been granted by the Grama Panchayat.
