Section 43 in The Maharashtra Village Panchayats Act, 1959
43. Filling up of vacancies.
(1)Any vacancy of which notice has been given to the [Collector] [This word was substituted for the words 'Chief Executive Officer' by Maharashtra 43 of 1962, Section 26, Schedule.] in the prescribed manner due to the disablement, death, resignation, disqualification, [confirmation of no confidence motion,] [These words were inserted by Maharashtra 16 of 2012, Section 4(a), (w.e.f 2-10-2012).] absence without leave or removal of a Sarpanch or Upa-Sarpanch [* * *] [The words 'the member' were deleted by Maharashtra 21 of 1994, Section 21(a).], shall be filled, by the election of a Sarpanch or Upa-Sarpanch [* * *] [The words 'the member' were deleted by Maharashtra 21 of 1994, Section 21(a).], who shall hold office so long only as Sarpanch or Upa-Sarpanch [* * *] [The words 'the member' were deleted by Maharashtra 21 of 1994, Section 21(a).], in whose place he has been elected would have held office if the vacancy had not occurred:[Provided that, the post of the Sarpanch or Upa-Sarpanch, as the case may be, fallen vacant under this sub-section shall be filled in within thirty days from the date of such vacancy.] [This proviso was added by Maharashtra 16 of 2012, Section 4(b), (w.e.f. 2-10-2012).][Provided further that, the post of the directly elected Sarpanch fallen vacant under this sub-section shall be filled in by election in the manner laid down in section 30A-1A, within six months from the date of such vacancy.] [Added by Maharashtra Act No. 54 of 2018, dated 13.8.2018.](2)The meeting for the election of a Sarpanch under sub-section (1) shall be convened by [Collector] [This word was substituted for the words 'Chief Executive Officer' by Maharashtra 43 of 1962, Section 26, Schedule.] in the manner described in sub-section (1) of section 33.
