Section 257 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
257. [ Power of State Government to make suitable provision by order when Block is altered. [Section 257 was substituted by Maharashtra 46 of 1969, Section 6]
- Where during the term of office of members of any Panchayat Samiti, a notification under sub-section (1) of section 256 is issued altering in any manner the boundaries of any Block, the State Government shall, by order published in the Official Gazette, provide for all or any of the following matters, that is to say-(i)in a case where any area is included within any Block, the interim increase in the number of members by appointment of additional members by the State Government until the normal term of the existing members expires;(ii)in a case where any area is excluded from any Block, the removal of members, who in the opinion of the State Government represent the area excluded from the Block;(iii)in a case where two or more Blocks are amalgamated into one Block, the constitution of an interim Panchayat Samiti consisting of such number of members appointed by the State Government as the State Government may determine, until the successor Panchayat Samiti is in due course constituted under this Act;(iv)in a case where any Block or Blocks are divided into two or more Blocks, the appointment of an administrator or administrators to exercise powers and to perform the duties and the functions of the successors Panchayat Samitis until such Panchayat Samitis are in due course constituted under the Act;(v)the area in respect of which the reconstituted Panchayat Samitis shall function and operate;(vi)the transfer in whole or in part of the rights and liabilities of the existing Panchayat Samitis to any successor Panchayat Samitis or the State Government and the terms and conditions of such transfer;(vii)such incidental, consequential and supplementary matters as may be necessary to give effect to any notification issued under section 256.]
