Section 52 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
52. [ Term of Office of President. [Section (52) substituted by Maharashtra 48 of 2006, dated 29th December, 2006 (w.r.e.f 5-10-2006).]
(1)The term of office of the President shall be of two and half years:Provided that, nothing in this section shall apply to the Presidents who are holding the office of Presidents on the date of coming into force of the Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships (Second Amendment) Act, 2006, (Maharashtra XLVIII of 2006) and their term shall be co-terminus with the term of their respective Councils.](2)[ Notwithstanding anything contained in sub-section (1), the term of office of the President, elected under sub-section (1) of section 51A- 1A, shall be of five years and shall be co-terminus with the term of the Council.(3)Nothing in sub-section (2) shall apply to the term of office of the Presidents who are holding the office in respect of the Council for which general elections have been held prior to the date of commencement of the Maharashtra Municipal Corporations and the Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships (Amendment) Act, 2016 and the provisions of this section, as it existed on the date immediately preceding such date of commencement, shall continue to apply in respect of the term of office of such Presidents.] [Added by Maharashtra Act No. 9 of 2017, dated 12.1.2017.]
