Section 11 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
11. Commencement of term of office of Councillors.
(1)The term of office of Councillors elected at a general election shall be deemed to commence on the date of the first meeting of the Zilla Parishad.(2)The first meeting of a Zilla Parishad shall be held [by the Collector, as soon as may be after the publication of the names of the elected members under subsection (2) of section 9; and such date shall not -(i)in the case of first meeting after general election, be later than the day immediately following the day of expiry of the term of the out-going Councillors; and(ii)in the case of election held after the dissolution of the Zilla Parishad, be later than the date of expiry of the period of six months from the date of dissolution of the Zilla Parishad,][* * * *] [The proviso was deleted by Maharashtra 21 of 1994, Section 36(1)(b)](3)[* * * * *] [Sub-section (3) was deleted by Maharashtra 21 of 1994, Section 36(2).]
