Section 42(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(3)If a Councillor,-(a)is a Chairman of any specified Co-operative Society or of any labour contract Co-operative Society and is elected as President or Vice-President; or(b)is a President or Vice President and is elected as Chairman of any such Co-operative Society as aforesaid;then such Councillor shall intimate in writing his option within seven days of his election as such President or Vice-President or as the case may be, Chairman of such Co-operative Society, to the Collector as to which of the offices he wishes to continue or accept; and thereupon the office which he does not wish to serve shall, notwithstanding anything contained in this Act or in the Maharashtra Co-operative Societies Act, 1960, or the rules made thereunder or the bye-laws of any society, become vacant. An intimation so given shall be, irrevocable. In default of such intimation within the aforesaid period, the office to which he is so elected shall become vacant.
