Section 67(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)The Chairman elected under sub-section (1) shall be entitled to attend the first meeting of the Parishad called under sub-section (2) of section 11 as ex-officio Councillor, and as soon thereafter as possible take charge of office of Chairman of the Panchayat Samiti from the [outgoing] [This word was substituted for the word 'retiring' by Maharashtra 35 of 1963, Section 23(1).] Chairman.
