Section 64(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)[Subject to the provisions of] [These words, brackets and figures were substituted for the word 'The Panchayat Samiti' by Maharashtra 6 of 1975, Section 15(2).] [sub-section (4), the Panchayat Samiti] [These words were substituted for the words, brackets and figures 'sub-sections (3) and' by Maharashtra 21 of 1994, Section 59(2)(a).] shall also elect one of its members [* *] [The brackets and words '(excluding its associate member)' were deleted, by Maharashtra 21 of 1994, Section 59(2)(b).] to be the Deputy Chairman.
