Section 75A(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)On the election of a new Chairman or Deputy Chairman the outgoing Chairman in whose place the new Chairman is elected shall [in cases falling under sub-section (1) of section 75, handover charge forthwith and in any other case, shall] handover charge of his office to the new Chairman as soon as possible after the first meeting of the Parishads referred to in sub-section (2) of section 67 and the Deputy Chairman shall forthwith handover charge of his office to such new Deputy Chairman.
