Section 255(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)Where during the term of office of the Councillors of any Zilla Parishad,-(a)any local area is included within a District;(b)any local area is excluded from a District;(c)two or more Districts are amalgamated into one District; or(d)a District is split up into two or more Districts;the State Government may, notwithstanding anything contained in this Act or any other law for the time being in force, by an order published in the Official Gazette, provide for all or any of the following matters, namely(i)in a case falling under clause (a), the interim increase in the number of Councillors, by appointment of additional Councillors by the State Government until the normal term of the existing Councillors expires;(ii)in a case falling under clause (b) the removal of the Councillors, who in the opinion of the State Government, represent the area excluded from the District and the continuance of the remaining Councillors until the normal term of such Councillors expires;(iii)in a case falling under clause (c), the constitution of an interim Zilla Parishad consisting of such number of Councillors appointed by the State Government as the State Government may determine, until the successor Zilla Parishad is in due course constituted under this Act;(iv)[ in a case falling under clause (i) the appointment of Administrators to exercise the powers and to perform the duties and the functions of the successor Zilla Parishads including those of the Panchayat Samitis, the Standing Committees or Subject Committees or other Committees appointed, if any, until the Zilla Panshads are in due course constituted under this Act;] [Clause (iv) was substituted for the original by Maharashtra 6 of 1986, section 3.](v)the term for which the Councillors appointed under clause (iii) or the administrators appointed under clause (iv) shall hold office, and the manner of holding elections and filling casual vacancies;(vi)the transfer, in whole or in part, of the assets, rights and liabilities of an existing local authority (including the rights and liabilities under any agreement or Contract made by it) to any successor local authorities or the State Government, and the terms and conditions for such transfer;(vii)the substitution of any such transferee for an existing local authority or the addition of any such transferee as a party to any legal proceeding to which an existing local authority is a party; and the transfer of any proceedings pending before the existing local authority or any authority or officer subordinate to it to any such transferee or any authority or officer subordinate to it;(viii)[* * * *] [Clause (viii) was deleted by Maharashtra 26 of 1982, Section 2(a).](ix)the continuance within the area of an existing local authority of all or any appointments, notifications, notices, taxes, orders, schemes, licences, permissions, rules, bye-laws, regulations or forms made, issued, imposed, or granted by, or in respect of, such existing local authority and in force within its area immediately before the specified day, until superseded or modified under this Act;(x)the extension and commencement of all or any appointments, notifications, notices, taxes, orders, schemes, licences, permissions, rules, bye-laws, regulations or forms made, issued, imposed or granted under this Act by, or in respect of, any existing Zilla Parishad and in force within its area immediately before the specified day, to and in, all or any of the other areas of the successor Zilla Parishad in supersession of corresponding appointments, notifications, notices, taxes, orders, schemes, licences, permissions, rules, bye-laws, regulations or forms (if any) in force in such other areas immediately before the specified day, until the matters so extended and brought into force are further superseded or modified under this Act;(xi)the continuance within the area of an existing local authority of all or any budget estimates, assessment, assessment list, valuations, measurements or divisions made or authenticated by, or in respect of such existing local authority and in force within its area immediately before the specified day, until superseded or modified under the relevant law;(xii)the removal of any difficulty which may arise on account of any change referred to in clauses (a) to (d).
