Section 9(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)[] [This sub-section was substituted for the original by Maharashtra 22 of 1962, Section 2.] (a) [In a general election, on the election of two-thirds or more of the number of Councillors falling under clause (a) of sub-section (1) the names of those Councillors together with their permanent addresses shall be published by the [State Election Commission] [This portion was substituted for the portion beginning with the words 'The names of Councillors' and ending with the words 'deemed to be duly constituted' by Maharashtra 9 of 1972 Section 2(d).] at such time, and in such manner, as may be prescribed by the State Government; and upon such publication, the Zilla Parishad shall be deemed to be duly constituted. In determining two-thirds of the number of Councillors a fraction shall be ignored]:Provided that, such publication shall not be deemed -(i)to preclude the completion of the election in any electoral division [and the publication likewise by the [State Election Commission] [This portion was substituted for 'or' by Maharashtra 9 of 1972, Section 2(d).] of the name and permanent addresses of the elected Councillors, as and when they are available; or](ii)to affect the term of office of the Councillors under the Act;(b)The names of Councillors falling under [clause (b)] [These brackets and letter were substituted for the brackets and letter 'clauses (c), (d) and (e)' by Maharashtra 21, of 1994, Section 34(2)(b)(i).] of sub-section (1) (together with their permanent addresses) may also thereafter be likewise published by the [State Election Commission] [These words were substituted for the word' Collector' by Maharashtra 21 of 1994, Section 34(2)(b)(ii).].
