Section 186(3) in The Maharashtra Village Panchayats Act, 1959
(3)The Sarpanch, the Deputy Sarpanch or Upa-Sarpanch and the members of Panchayats elected or appointed for the Panchayats and holding office immediately before the said date shall respectively be deemed to be the Sarpanch, the Upa-Sarpanch and the members of the new Panchayats;
