Section 62 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
62. Disqualification of member of Panchayat Samiti.
(1)If any member of a Panchayat Samiti [* * * *] [The brackets and words '(being a member who is not a Councillor)' were deleted by Maharashtra 21 of 1994, section 57(1).] during the term of his office -(a)becomes disqualified under section 68; or(b)is for a period of three consecutive months (excluding in the case of its Chairman and Deputy Chairman any period of leave duly sanctioned), without the permission of the Panchayat Samiti absent from meetings thereof [or is absent from such meetings for a period of six consecutive months.] [These words were added by Maharashtra 21 of 1968, Section 5(a).]the office of such member shall become vacant.(2)[* * * * * * *] [Sub-section (2) was deleted by Maharashtra 21 of 1994, Section 57(2)](3)[ If any question whether a vacancy has occurred in the office of member under this section is raised either by the Commissioner suo motu or on an application made to him by any person the Commissioner shall decide the question [as far as possible] [Sub-section (3) was substituted by Maharashtra 35 of 1963, Section 21] within ninety days from the date of receipt of such application and his decision thereon shall be final. Until the Commissioner decides the question the member shall not be disabled from continuing to be a member of the Panchayat Samiti:Provided that, no order shall be passed under this sub-section by the Commissioner against any member without giving him a reasonable opportunity of being heard.]
