Section 10 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
10. Election and term of office of Councillors etc.
(1)The Councillors shall be elected in the manner provided by or under this Act.(2)The term of office of Councillors shall, except as otherwise provided in this Act, be [five year] [These words were substituted for the words 'six years' by Maharashtra 4 1992, Section 2.]:Provided that, persons who are Councillors by virtue of their being Chairman of a Panchayat Samiti [* * *] [The words 'or of a Co-operative Society' were deleted by Maharashtra 21 of 1994, Section 35(1)(a).] shall hold office so long only as they continue to hold the office of such Chairman.[* * *] [The second, third and fourth provisos were deleted by Maharashtra 21 of 1994, Section 35(1)(b).](3)[ The Councillors of a Zilla Parishad constituted upon its dissolution before the expiration of its duration under sub-section (2) shall continue only for the remainder of the period for which the Councillors of the dissolved Zilla Parishad would have continued under sub-section (2) had it not been so dissolved.] [This sub-section was substituted for sub-sections (3) to (7) by Maharashtra 21 of 1994, Section 35(2).]
