Section 37(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)No court shall take cognizance of any offence punishable under any of the aforesaid provisions unless there is a complaint made by order of, or under authority from, the [State Election Commission] [These words were substituted for the word 'Collector' by Maharashtra 21 of 1994, Section 45.].Resignation, Removal, Casual Vacancies of Councillors, etc.
