Section 280A in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
280A. [ Period of detention during Emergency declared in June 1975 to be ignored for computing absence, and giving honorarium and other facilities to office-bearers. [Section 280A was Inserted by Maharashtra 14 of 1979, Section 4.]
(1)Notwithstanding anything contained in sections 47, 51, 70, 74, 85, 89 and other relevant provisions of this Act, where any person, during his term as the President, or a Chairman or Deputy Chairman of a Panchayat Samiti, or a Chairman of a Subjects Committee, was detained under any law providing for preventive detention at any time during the period of operation of the Proclamation of Emergency, which was issued on the 25th June, 1975 and was revoked on the 21st March, 1977, the whole period of his detention shall be ignored in computing the period of his absence for any of the purposes of this Act.(2)Accordingly, any such person shall not cease, and shall not be deemed ever to have ceased, to hold the office which he was holding when he was detained under such law merely on the ground of his detention or absence and shall be entitled, and shall be deemed always to have been entitled, throughout the period he was holding such office, to the payment of the honorarium, the residential accommodation and other facilities attached to his office.]
