Section 127(4) in Maharashtra Housing and Area Development Act, 1976
(4)In cases the offices of both the Sarpanch and Upa-Sarpanch become vacant simultaneously, the Board may appoint an officer, pending the nomination of another Sarpanch and Upa-Sarpanch, to exercise all the powers and perform all the functions and duties of the Sarpanch, but such officer shall not have the right to vote in any meeting of the Panchayat.
