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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Maharashtra - Subsection

Section 68(3) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(3)The term of office of the chairman of other Subjects Committees and of the members of the Standing Committee and all Subjects Committees shall be one year or for the residue of their term as Councillors, whichever is less, but each of them shall be eligible for re-election:Provided that, if any such Chairman absents himself from the municipal area for an aggregate period exceeding six months during the year, whether with or without leave of the Council, he shall cease to be the Chairman.
Section 26 of Maharashtra 21 of 1992 reads as under :-26. Reconstitution of Committees.- Where, by virtue of the amendments made to the relevant municipal law whereby the number of members on various committees of the Municipal Corporation or, as the case may be, the Municipal Council has been increased, arrangements shall, as soon as may be practicable, be made to reconstitute the committees with the increased number of its members, and notwithstanding anything contained in the relevant municipal law, -(a) the term of office of the members who come to hold office as such members against the increased number of members on the committee shall expire with the expiry of term of office of the members holding office as such member on the committee on the date of its reconstitution as aforesaid;(b) no act or proceeding of any committee shall be deemed to be invalid at any time merely on the ground that no members against the increased seats were available to take office during the period from the date of commencement of this Act and ending on the date of reconstitution of the committee and(c) the validity of such act or proceeding shall not be questioned in any court or before any authority or officer merely on the ground aforesaid,Explanation.- The expression "relevant municipal law," -(a) in relation to the Municipal Corporation of Greater Bombay means, the Bombay Municipal Corporation Act;(b) in relation to the Corporation of the City of Nagpur means, the City of Nagpur Corporation Act, 1948;(c) in relation to the Municipal Corporation of any other City means, the Bombay Provincial Municipal Corporation Act, 1949;(d) in relation to a Municipal Council means, the Maharashtra Municipalities, Act, 1965; (Now Maharashtra Municipal Councils, Nagpur Panchayats and Industrial Townships Act, 1965.)