Section 64 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
64. Election of Chairman and Deputy Chairman of Panachayat Samiti.
- [(1) Subject to the provisions of sub-section (4), every Panchayat Samiti shall be presided over by the Chairman who shall be elected by, and from amongst, the members of the Panchayat Samiti:] [ Sub-section (1) was substituted by Maharashtra 21 of 1994, Section 59(1).](2)[Subject to the provisions of] [These words, brackets and figures were substituted for the word 'The Panchayat Samiti' by Maharashtra 6 of 1975, Section 15(2).] [sub-section (4), the Panchayat Samiti] [These words were substituted for the words, brackets and figures 'sub-sections (3) and' by Maharashtra 21 of 1994, Section 59(2)(a).] shall also elect one of its members [* *] [The brackets and words '(excluding its associate member)' were deleted, by Maharashtra 21 of 1994, Section 59(2)(b).] to be the Deputy Chairman.(3)[* * * * * * *] [Sub-section (3) was deleted by Maharashtra 21 of 1994, section 59(3).](4)No member of a Panchayat Samiti shall be eligible to be elected as Chairman or Deputy Chairman if he is a Chairman of more than one co-operative society, and if a Chairman or Deputy Chairman is elected as Chairman of more than one co-operative society, the office of the Chairman, or as the case may be, Deputy Chairman of the Panchayat Samiti shall, on the date on which he is so elected, become vacant.[* * * * *] [The Explanation was deleted by Maharashtra 21 of 1994, Section 59 (4)]
