Section 43(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)Notwithstanding anything contained in sub-section (1), the term of office of the President and Vice-President in office on the 2nd March, 2000, shall be as provided hereunder;-(a)in case of the Zilla Parishads which have not completed one year since the first meeting after the general elections, the term of the Presidents and Vice-Presidents of such Zilla Parishads shall be two and a half years, each;(b)in case of the Zilla Parishads which have completed the first year of their term but have not yet completed two years since their first meeting after the general elections, the term of the Presidents of such Zilla Parishads shall be two years, each; and(c)in all other cases, the term of the Presidents who are in office on the said date shall be extended to, and co-terminus with, the term of office of the elected Councillors, as provided in section 10.]
