Section 151 in The Maharashtra Village Panchayats Act, 1959
151. Powers and duties of Panchayat [* *] [These words 'or Nyaya Panchayats' and 'or by Courts as the case may be' were deleted by Maharashtra 13 of 1975, Section 27.] not validly constituted to be performed by person appointed by Government [* * *] [These words 'or Nyaya Panchayats' and 'or by Courts as the case may be].
(1)(a)Notwithstanding anything contained in this Act or the rules or bye-laws made thereunder, if at any time it appears to the State Government that a Panchayat has not been validly constituted under this Act, the State Government may, by notification in the Official Gazette, [dissolve such Panchayat and by the same notification in or like notification cause all] [These words were substituted for the words 'cause all' by Maharashtra, 21 of 1994, Section 2.7(1).] or any of the powers and duties performed by such person or persons, in such manner and for such period and subject to such conditions as it may think fit:Provided that on the reconstitution of the Panchayat under sub-section (2) such notification shall cease to have effect from the date on which the first meeting of the Panchayat so reconstituted is held under section 28.[* * * *] [Clause (b) was deleted by Maharashtra 13 of 1975, Section 27(a).](2)On the issue of such notification all the members of the Panchayat shall be deemed to have vacated their office as members and the Panchayat shall be reconstituted [* *] [The words 'before the expiry of the period specified in such notification' were deleted by Maharashtra 13 of 1975, section 27(2).] in the manner provided in this Act.(3)All the powers and duties of the Panchayat [* *] [The words 'or Nyaya Panchayat' were deleted by Maharashtra 13 of 1975, Section 27(d).] exercised and performed bona fide till the date of the notification referred to in sub-section (1) by the persons who constituted such Panchayat [* * *] [The words 'or Nyaya Panchayat as the case may be' were deleted by Maharashtra 13 of 1975.] shall be deemed to be and always to have been validly exercised and performed by the said persons; and no acts done by the said persons shall be deemed to be invalid or be called in question on the ground merely that the persons were not members of a validly constituted Panchayat [* * * *] [The words 'or Nyaya Panchayat' were deleted by Maharashtra 13 of 1975, Section 27(d).] and the said person shall be deemed to have been indemnified and discharged from liability in respect of such acts.
