Section 39(2) in The Maharashtra Village Panchayats Act, 1959
(2)[ The Commissioner may subject to like condition disqualify for a period of not exceeding [six years] [Sub-sections (2) and (3) were substituted by Maharashtra 38 of 2006, Section 6(b), (w.e.f. 21-12-2006).], any person who has resigned his office as a member, Sarpanch or Upa-Sarpanch and has been guilty of the acts and omissions specified in sub-section (1).
