Section 28(1) in The Maharashtra Village Panchayats Act, 1959
(1)The term of office of the members elected at a general election [* * * * *] [The portion beginning with the word 'including' and ending with the word and figures 'section 10' was deleted by Maharashtra 21 of 1994, Section 13(1)(a).] or appointed under sub-section (3) of section 10 shall be deemed to commence on the date of the first meeting of the panchayat The first meeting of the panchayat shall be held on a day fixed by the [Collector] [This word was substituted for the words 'Chief Executive Officer' by Maharashtra 43 of 1962, Section 26, Schedule.] [as soon as may be after the publication of the names of the elected members under section 10; and such date shall not-(i)in the case of first meeting after general election, be later than the day immediately following the day of expiry of the term of outgoing members; and(ii)in the case of election held after the dissolution of the panchayat, later than the date of expiry of the period of six months from the date of dissolution of the panchayat.][* * * * * ] [This proviso was deleted by Maharashtra 21 of 1994, Section 13(1)(c).][* * * * *] [Sub-section (2) was deleted by Maharashtra 21 of 1994, Section 13(2).]
