Section 64(4) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(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)]
