Section 13(2A) in The Maharashtra Village Panchayats Act, 1959
(2A)Every person who is not less than 21 years of age on the last date fixed for making nomination for every general election or bye-election and whose name is in the list of voters and who is born on or after 1st January 1995, and who is not disqualified under this Act, or under any other law for the time being in force shall, unless possesses minimum 7th standard of school education passing certificate or acquired educational qualification equivalent to 7th standard, as certified by the competent authority, be qualified to be elected as Sarpanch.] [Substituted by Maharashtra Act No. 54 of 2018, dated 13.8.2018.]
