Section 82(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(3)[ If any question whether a vacancy has occurred under this section is raised by the Commissioner suo motu or on an application made to him by any person in that behalf, the Commissioner shall decide the question [as far as possible within ninety days from the date of receipt of such application] [Sub-section (3) was substituted by Maharashtra 35 of 1963, Section 34.]; and his decision thereon shall be final. Until the Commissioner decides the question the member shall not be disabled from continuing to be a member of the Standing Committee or a Subjects Committee:Provided that, no decision shall be given against any member without giving him a reasonable opportunity of being heard,]
