Section 40(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)Subject to the provisions of sub-section (2) of section 62, if any Councillor during the term of his office-(a)becomes disqualified under sub-section (1) [or (4)] [The word, brackets and figure were inserted by Maharashtra 34 of 2000, Section 6.] of section 16, or(b)is, for a period of six consecutive months (excluding in the case of the presiding authority the period of leave duly sanctioned) without the permission of the Zilla Parishad, absent from meetings thereof [or is absent from such meeting for a period of twelve consecutive months] [These word were added by Maharashtra 21 of 1968, Section 3(a).],the office of such councillor, shall, notwithstanding anything contained in clause (c) [* * * * * *] [The words 'or clause (b)' were deleted by Maharashtra 21 of 1968, Section 3(b).] of sub-section (1) of section 9 become vacant.[* * * *] [The proviso was deleted by Maharashtra 6 of 1973, Section 6]
