Section 39A(1) in The Maharashtra Village Panchayats Act, 1959
(1)Notwithstanding anything contained in section 39, the State Government may, suo motu or an application made to it against any member, Sarpanch or Upa-Sarpanch regarding any act or omission specified in sub-section (1) of section 39, direct the Chief Executive Officer concerned to hold an inquiry against such member, Sarpanch or, as the case may be, Upa-Sarpanch, and submit its report, within a period of one month, to the Commissioner.
