Section 3(4) in The Maharashtra Local Authority Members Disqualification Rules, 1987
(4)Whenever any change takes place in the information furnished by the leader of a municipal party or a Zilla Parishad party, in relation to a councillor and by the leader of a Panchayat Samiti party, in relation to a member under sub-rule (1) or by a member under sub-rule (2), he shall as soon as may be thereafter and in any case not later than thirty days from the date on which such change has taken place or within such further period as the Commissioner, or, as the case may be. Collector may for sufficient reason allow, furnish in writing the information with respect to such change to the Commissioner or, as the case may be, Collector.
