Section 7(7) in The Maharashtra Local Authority Members Disqualification Rules, 1987
(7)[ The petition shall be dealt with by the Commissioner, or as the case may be. Collector, as expeditiously as possible and endeavour shall be made by him to dispose of the petition within 90 days from the date of receipt of the petition :Provided that, where any petition could not be disposed of within the said period of 90 days, the Commissioner, or as the case may be, the Collector, shall record his reasons, in writing, for not disposing of the petition within the said period.] [Sub-rules (5) to (15) were substituted for the original sub-rules (5) and (6) by G. N. of 28.11.1991.]
