Section 33(6) in The Maharashtra Village Panchayats Act, 1959
(6)[ In respect of the panchayat to which the Sarpanch is directly elected under section 30A-1A, the provisions of this section shall apply with the following modifications :-(a)in sub-section (1), for the words "election of Sarpanch and Upa- Sarpanch" at both the places where they occurs, the words "election of Upa-Sarpanch" shall be substituted;(b)after sub-section (1), the following sub-section shall be inserted, namely :-"(1A) The election of the Sarpanch shall be held in accordance with the provisions of section 30A-1A of this Act.";(c)in sub-section (2), after the words "presided over by" the words "the Sarpanch and if the post of Sarpanch is vacant by" shall be inserted;(d)in sub-section (3), the words "Sarpanch and" shall be deleted;(e)for sub-section (4), the following sub-section shall be substituted,-"(4) If, in the election of Upa-Sarpanch there is an equality of votes, the Sarpanch shall have the right to exercise casting vote, and if the post of Sarpanch is vacant, the result of elections shall be decided by lot drawn in the presence of the officer presiding in such manner as he may determine.";(f)in sub-section (5),-(i)the words "Sarpanch or" shall be deleted;(ii)after the word, brackets and figure " sub-section (1) " the words "Sarpanch or" shall be inserted.]
