Section 49A(7) in The Maharashtra Village Panchayats Act, 1959
(7)On constitution of a new panchayat, the Beneficiary Level Sub-Committee, shall be re-constituted within forty-five days of the constitution of the new panchayat:Provided that, there shall be no bar for the members of the previous sub-committee to be re-appointed on the new sub-committee, if otherwise eligible.]
