Section 90 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
90. Casual vacancy in office of Chairman of Subjects Committee.
(1)If the Chairman of a Subjects Committee,-(a)against whom a motion of no confidence is carried under section 87, or(b)who is removed from office under section 88, or(c)who ceases to be Chairman under section 89,is also a Vice-President, his office of Vice-President shall be deemed to be vacant with effect from the date on which the office of such Chairman becomes vacant or he is removed from office or he ceases to be such Chairman, as the case may be.(2)The vacancy of the Chairman shall be filled in the manner provided by the provisions of section 83 [and the new Chairman shall hold office only so long as the person in whose place he is elected would have held it, had the vacancy not occurred.] [These words were inserted by Maharashtra 34 of 1997, Section 11](3)If a Chairman of a group of Subjects Committee ceases to be Chairman of any one Subjects Committee, he shall be deemed to have ceased to be the Chairman of the other Subjects Committee.
