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[Cites 0, Cited by 0] [Section 49A(6)] [Section 49A] [Entire Act]

State of Maharashtra - Subsection

Section 49A(6)(a) in The Maharashtra Village Panchayats Act, 1959

(a)The members of the Beneficiary Level Sub-Committee once appointed, shall not be removed or withdrawn before the completion of their term as provided in sub-section (2), except,-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 or the beneficiary voters of the activity, scheme or utility, as the case may be, 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 panchayat.