Section 47A(6) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(6)Nothing in clause (a) of sub section (5) shall apply when a Vice-President is absent for a period not exceeding ninety days during his term of office on ground of illness duly certified by such medical authority as the State Government may specify in this behalf.Explanation. - For the removal of doubt it is hereby declared that the rules, if any, in force immediately before the 17th day of October, 1984 in respect of the matters referred to in sub-section (2) as applicable to the Chairman of the Committees shall continue to apply to the Vice-President until fresh rules are made in that behalf.]
