Section 75B in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
75B. [ Power of State Government to authorise officer to exercise powers and perform duties, when offices of all presiding officers are vacant simultaneously. [Section 75B was inserted by Maharashtra 5 of 2009, Section 7, (w.e.f. 9.1.2009).]
- Where for any reason, at any time, the offices of the Chairman, Deputy Chairman and Chairman of the Committee of Sarpanchas under section 77A become vacant simultaneously, then notwithstanding anything contained in this Act or the rules made thereunder, pending the election of the new Chairman or the Deputy Chairman, the State Government may, by order published in the Official Gazette, authorise the Chief Executive Officer or such other officer as may be specified by it in that behalf,-(a)to exercise all the powers and to perform all the duties of the Panchayat Samiti and the Committee of Sarpanchas, including those of the Chairman, Deputy Chairman and Chairman of the Committee of Sarpanchas, to the exclusion of the members; or(b)to exercise all the powers and perform all the duties of the Chairman, Deputy Chairman and Chairman Sarpanchas.]
