Section 59(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(3)The first meeting of a Panchayat Samiti shall be held on such date as may be fixed by the Collector or by an Officer, authorised by the Collector in this behalf by general or special order, as soon as may be, after the publication of the names of the members under sub-section (3) of section 57; and such date shall not,-(a)in the case of first meeting after general election, be later than the day, immediately following the date of expiry of the term of the outgoing members;(b)in the case of election held after the dissolution of the Panchayat Samiti be later than the date of expiry of the period of six months from the date of dissolution of the Panchayat Samiti.]
