Section 255(4) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(4)(a)Where an order is made under this section, the State Government shall before the expiry of the term of the Councillors or administrator appointed under paragraph (iii) or (iv) of sub-section (2), take steps in accordance with section 9 of this Act for the purpose of determining the number of Councillors of, and for holding election for the new Zilla Parishad or Parishads, as the case may be.(b)The Councillors of the interim Zilla Parishad or of the Zilla Parishad in whose case there is an interim increase or reduction in their number or the administrator or administrators appointed under such order, as the case may be, shall, notwithstanding the expiry of the term for which they may have been appointed, continue in office for the area concerned, until immediately before the first meeting of the new Zilla Parishad or Parishads, as the case may be.(c)Save as otherwise provided by or under this section, the provisions of this Act shall mutatis mutandis apply to any such Parishad, its Councillors or Administrator.
