Section 75A(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)If the outgoing Chairman or Deputy Chairman fails or refuses to handover charge of his office as required by sub-section (1), the State Government or any authority empowered by the State Government in this behalf may, by order in writing direct the Chairman or the Deputy Chairman, as the case may be, to forthwith handover charge of his office and all papers and property of the Panchayat Samiti if any, in his possession as such Chairman or Deputy Chairman, to the new Chairman or Deputy Chairman.
