Section 68 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
68. [ Election of Deputy Chairman. [Section 68 was substituted by Maharashtra 21 to 1994, Section 62.]
- There shall be a Deputy Chairman in every Panchayat Samiti who shall be elected by, and from amongst, the members of the Panchayat Samiti immediately after the election of the Chairman in a meeting referred to in sub-section (1) of Section 67.]
