Section 11 in The Maharashtra Village Panchayats Act, 1959
11. [ Election. [Section 11 was substituted for the original by Maharashtra 21 of 1994. Section 6]
(1)An election to constitute a panchayat shall be completed-(a)in the case of the establishment of a panchayat for the first time, as soon as may be practicable;(b)in the case of panchayat, existing for the time being, before the expiry of its duration of five years as prescribed in sub-section (1) of section 27;(c)in the case of the dissolved panchayat before the expiration of a period of six months from the date of its dissolution:Provided that, where the remainder of the period for which the dissolved panchayat would have continued is less than six months, it shall not be necessary to hold any election under this clause for constituting the panchayat for such period;(d)in the case of an interim panchayat referred to in section 157, before the expiry of the period of one year as specified in sub-section (1) of section 158.(2)The election of members of panchayat or election to fill any vacancy shall be held on such date as the State Election Commission may appoint in this behalf.(3)Notwithstanding anything contained in section 10, if the vacancy of a member occurs within six months preceding the date on which the term of office of the members of the panchayat expires under section 27, the vacancy shall not be filled.(3A)[ The voting at an election shall be by ballot or by electronic voting machine and no votes shall be received by proxy.](4)Such election shall be conducted in the prescribed manner.]
