Section 60 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
60. [ Simultaneous vacancy in the Offices of President and Vice-President. [Section 60 was inserted by Maharashtra 19 of 1981, Section 12.]
- In the event of the offices of the President and the Vice-President becoming vacant simultaneously due to any reason, the Chief Officer shall report to the Collector, and pending the election of a new President, the powers and duties, of the President shall be exercised and performed by, the Collector or such other officer as.the Collector may appoint in this behalf except that he shall have no right to vote. Any officer appointed by the Collector shall receive such remuneration from the municipal funds as the Collector may determine.]
