Section 22(c) in Jharkhand Panchayat Raj Act, 2001
(c)If the Up-Mukhia becomes a member of any house of Parliament or a member of the State Legislature or Chairman or Vice Chairman of any Cooperative Society, then as regards him it shall be deemed that he has vacated his post from the date on which he has become a member or Chairman/Vice Chairman, as the case may be, and it shall be deemed that a casual vacancy has occurred in the office for the purposes of section 63.
