Section 57 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
57. [ President or Vice-President to hand over charge. [Section 57 was substituted for the original by Maharashtra 47 of 1973, Section 17.]
(1)On the election of a new President, the retiring President shall hand over charge of his office to the new President.(2)Every President, who resigns his office or is removed from office or ceases to be President for any reason other than election of a new President, shall hand over charge of his office [to the Vice-President, or if the post of Vice-President is also vacant or he cannot perform his duties as Vice-President, for whatever reason, then to the Collector or other suitable officer appointed by the Collector in this behalf.](3)Every Vice-President, who ceases to be Vice-President for any reason, shall hand over charge of his office to the President, and if the office of the President is vacant, to the Collector or any officer appointed by the Collector in this behalf.(4)If any President or Vice-President refuses to hand over charge of his office as required under sub-section (1), (2), or (3), the Collector may, by order in writing, direct him to hand over charge of his office and all papers and property of the Council, if any, in his possession as such President or Vice-President, to the person specified in sub-section (1), (2), or (3) as the case may be, and such President or Vice-President shall forthwith comply with such direction.(5)If any President or Vice-President to whom a direction has been issued under sub-section (4) does not comply with such direction, he shall on conviction, be punished with simple imprisonment for a term which may extend to one month, or with fine which may extend to two thousand rupees, or with both.]
