Section 35(3A) in The Maharashtra Village Panchayats Act, 1959
(3A)If the motion [is not moved or is not carried] [These words were substituted for the words 'is not carried' by Maharashtra 10 of 1992, Section 3(2)(a).] by [a majority of not less than [or, as the case may be, three-fourth, of] [These words were substituted for the words 'a majority of' by Maharashtra 27 of 2000, Section 2(3).] ] [* * *] [These words 'not less than two-thirds of' were deleted by Maharashtra 5 of 1997, Section 2(3)(a).] the total number of the members [* * *] [The brackets and words' (other than associate Members)' were deleted by Maharashtra 21 of 1994, Section 19(3).] who are for the time being entitled to sit and vote at any meeting of the panchayat, no such fresh motion shall be moved against the Sarpanch or, as the case may be, the Upa-Sarpanch within a period of [ [one year] [These words were substituted for the words 'six months from the date of the rejection of the motion', by Maharashtra 10 of 1992, Section 3(2)(d).] from the date of such special meeting.]
