Section 36 in The Maharashtra Village Panchayats Act, 1959
36. Time and place of sitting of panchayat and procedure at meetings.
- The time and place of sitting, and the procedure at a meeting, of the panchayat shall be such as may be prescribed:[Provided that, if the Sarpanch, or in his absence the Upa-Sarpanch, fails without sufficient cause, to convene the meeting of the pancahyat in any financial year according to the rules prescribed in that behalf, he shall be disqualified for continuing as Sarpanch or, as the case may be, Upa-Sarpanch or for being chosen as such for the reminder of the term of office of the members of the panchayat. The decision of the Collector on the question whether or not there was sufficient cause shall be final.] [This proviso was added by Maharashtra 36 of 1965 Section 18.]
