Section 63 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
63. Casual vacancies how to be filled up.
- In the event of any vacancy occurring on account of death, resignation, disqualification or removal of a member of a Panchayat Samiti or through a member becoming incapable of acting previous to the expiry of his term of office or otherwise [the Block Development Officer] [These words were substituted for the words, 'the Chairman' by Maharashtra 21 of 1968, Section 6.] shall forthwith communicate the occurrence to [the State Election Commission] [This portion was substituted for the portion beginning with the words, 'the Collector' and ending with the word 'co-option' by Maharashtra 21 of 1994, Section 58(1).], [* * * *] [The words, 'or to the Collector in case of the nominated members appointed under sub-section (2) of section 57', were deleted by Maharashtra 4 of 2002. Section 7, (w.e.f. 31-10-2001).] and the vacancy shall be filled in, as soon as conveniently may be, by election of a person, thereto, who shall hold office so long only as the member in whose place he is elected, [* *] [The words 'or co-opted' were deleted by Maharashtra 21 of 1994, Section 58(2).] would have held it, if the vacancy had not occurred:Provided that, notwithstanding anything contained in section 57, if the vacancy occurs within six months preceding the date on which the term of office of members expires, the vacancy shall not be filled.[* * * * * * *] [The second and third provisos were deleted by Maharashtra 21 of 1994, Section 58(3).]
