Section 14 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
14. Date of Election.
- [(1) An election to constitute a Zilla Parishad shall be completed-(a)before the expiry of its duration specified in sub-section (2) of section 10, on such date or dates as the State Election Commission may appoint in this behalf;(b)in the case of dissolved Zilla Parishad, before the expiration of a period of six months from the date of dissolution:Provided that, where the remainder of the period for which the dissolved Zilla Parishad would have continued is less than six months, it shall not be necessary to hold any election under this clause for constituting the Zilla Parishad for such period;(c)in the case of fresh election, if required to be held, under subsection (2) of section 27, on such date, as soon as may be practicable, as may be fixed by the State Election Commission ](2)The State Government shall make rules for the conduct of such elections [including the provision for deposits to be made by candidates and for the return or forfeiture, and for] [These words were substituted for the words 'including the provisions for' Maharashtra 35 of 1963, Section 4.] [and appeal to the District Court] [These words were substituted for the words 'an appeal to a Judge not below the rank of a District Judge' by Maharashtra 6 of 1975, Section 4.] against the decision of a returning officer, accepting or rejecting the nomination paper and the finality of his decision, and subject to the provisions of sub-section (1) and of sections 15, 17 and 18, the election shall be conducted in accordance with those rules.
