Section 341I in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
341I. Term of Office of Members.
(1)The term of office of the Chairperson and the Members nominated under clauses (b) and (c) of section 341-H shall, unless earlier withdrawn by the concerned nominating bodies mentioned in clauses (b) and (c) of section 341-H shall be five years.(2)Any non-official member may resign his office by writing under his hand addressed to the Chairperson. The Chairperson may resign his office by writing under his hand addressed to the Collector. The resignation shall be effective from the date of its receipt by the Chairperson, or as the case may be, by the Collector.(3)Any casual vacancy arising out of such resignation or for any other reason, such as death or disablement of the Chairperson or a member, shall be filled in by nomination as provided in section 341-H.(4)Any member so nominated under sub-section (3) shall hold office only for the remainder of the term for which the member, in whose place he is nominated would have held such office.
