Section 35(4) in The Maharashtra Village Panchayats Act, 1959
(4)In cases where the offices of both the Sarpanch and Upa-Sarpanch become vacant simultaneously, the District Village panchayat Officer or such other officer as he may authorise in this behalf shall, pending the election of the Sarpanch exercise all the powers and perform all the functions and duties to the Sarpanch but shall not have the right to vote in any meeting of the panchayat.]].
