Section 53(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)If the outgoing President or Vice-President fails or refuses to handover charge of his office as required under sub-section (1), the State Government or any authority empowered by the State Government in this behalf may, by order in writing, direct the President or the Vice-President, as the case may be, to forthwith handover charge of his office and all papers and property of the Zilla Parishad, if any, in his possession as such President or Vice-President, to the new President or Vice-President.
