Section 49A(6) in The Maharashtra Village Panchayats Act, 1959
(6)(a)The members of the Beneficiary Level Sub-Committee once appointed, shall not be removed or withdrawn before the completion of their term as provided in sub-section (2), except,-(i)by an express resolution passed by the Gram sabha or the beneficiary voters of the activity, scheme or utility, as the case may be, in a special meeting duly called for the purpose, or(ii)when such member suffers from any of the disqualification specified in section 14 for the members of the panchayat.(b)Any vacancy caused by the death, resignation, removal or withdrawal, or otherwise disqualification of a member of the Beneficiary Level Sub-Committee, shall be filled up as provided under sub-section (1) read with sub-section (2) and (4).
