Section 62(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)If any member of a Panchayat Samiti [* * * *] [The brackets and words '(being a member who is not a Councillor)' were deleted by Maharashtra 21 of 1994, section 57(1).] during the term of his office -(a)becomes disqualified under section 68; or(b)is for a period of three consecutive months (excluding in the case of its Chairman and Deputy Chairman any period of leave duly sanctioned), without the permission of the Panchayat Samiti absent from meetings thereof [or is absent from such meetings for a period of six consecutive months.] [These words were added by Maharashtra 21 of 1968, Section 5(a).]the office of such member shall become vacant.
