Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 49(8)] [Section 49] [Entire Act]

State of Maharashtra - Subsection

Section 49(8)(a) in The Maharashtra Village Panchayats Act, 1959

(a)The members of the Village Development Committee, once appointed, shall not be removed or withdrawn before the completion of their term as provided in sub-section (2) except,-
(i)by an express resolution passed by the Gram sabha in a special meeting duly called for the purpose, or
(ii)when such member suffers from any of the disqualification specified in section 14 for the members of the panchayats;