Section 7(3) in The Maharashtra Village Panchayats Act, 1959
(3)[ Unless otherwise provided in this Act, the first meeting of the Gram sabha after each general election to a panchayat and thereafter the first meeting of every year, shall be presided over by the Sarpanch and in his absence by the Upa-Sarpanch; and all other subsequent meetings of the year of the Gram sabha, shall be presided over by a person elected by the persons present in that meeting of the Gram sabha.] [Sub-section (3) was substituted by Maharashtra 3 of 2003, Section 2(b).]
