(1)No Sarpanch or Panch of a Gram Panchayat shall take part in any case, suit or proceeding to which he or his employer, employee or partner in business or near relative is a party or in which any of them may be personally interested.(2)If by reason of the number of Panches disqualified under sub-section (1) there remains no quorum the Gram Panchayat shall send the case or the suit to the Chief Judicial Magistrate or the District Judge or the Collector having jurisdiction, as the case may be, for disposal in accordance with law.
