Section 158 in The Maharashtra Village Panchayats Act, 1959
158. Term of office of members of interim Panchayat and their powers.
(1)The [State Election Commission] [These words were substituted for the word 'Collector' by Maharashtra 21 of 1994, Section 29(1).] shall, within a period not exceeding one year from the date on which the interim Panchayat has been constituted, take steps to hold election for a new Panchayat.(2)The members of the interim Panchayat shall hold office until the day immediately preceding the day of the first meeting of the new Panchayat',(3)Any vacancy in the office of the interim Panchayat shall be filled as soon as conveniently may be, by appointment by the [Standing Committee] [These words were substituted for the word 'Collector' by Maharashtra 5 of 1962, Section 286, Tenth Schedule.].(4)[* * * * *] [Sub-section (4) was deleted by Maharashtra 13 of 1975, Section 29.](5)All arrears of rates, taxes and fees vesting in the interim Panchayat shall be recoverable under the provisions of this Act as if the rates, taxes and fees were imposed and recoverable under this Act:Provided that, steps to recover arrears of rates, taxes and fees shall be taken within a period of three years from the date on which they vest in the interim Panchayat.(6)In other respects the provisions of this Act shall mutatis mutandis, apply to the interim Panchayat and its members.(7)[* * * * *] [Sub-section (7) was deleted by Maharashtra 21 of 1994, Section 29(2).]
