Section 39(1A) in The Maharashtra Village Panchayats Act, 1959
(1A)[ Where a person is removed from office of the Sarpanch or Upa-Sarpanch, he shall not be eligible for re-election as Sarpanch or Upa-Sarpanch during the remainder of the term of office of members of the panchayat.] [Sub-section (1A) was inserted by Maharashtra 36 of 1965, Section 20(2).]
