Section 56(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)Leave under clause (a) of sub-section (1) shall not be granted for a period exceeding six months during one year. Whenever leave is granted to a Vice-President, [the President shall appoint, within seven days from the date on which leave is granted, another elected Councillor] [These words were substituted for the words 'a Councillor shall be elected by the Councillors from amongst their number' by Maharashtra 47 of 1973, Section 16.] to perform all the duties and exercise all the powers of the Vice-President, during the period for which such leave is granted.
