Section 57(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(3)[ (a) [In general election on the election of two-thirds or more of the number of members falling under [* * *] [This sub-section was substituted for the original by Maharashtra 22 of 1962, Section 4.] sub-section (1), the names of these members together with their permanent addresses shall be published by the [State Election Commission] [These word were substituted for the word 'Collector', by Maharashtra 21 of 1994, Section 52(2)(a).] at such time and in such manner as may be prescribed by the State Government; and upon such publication the Panchayat Samiti shall be deemed to be duly constituted. In determining two-thirds of the number of members, a fraction shall be ignored;]Provided that, such publication shall not be deemed -(i)to preclude the completion of the election in any Block [and the publication likewise by the [State Election Commission] [This portion was substituted for the word 'or' by Maharashtra 9 of 1972, Section 5(b).] of the names and permanent addresses of the elected members as and when they are available; or](ii)to affect the term of office of the members of the Panchayat Samiti under The Act].[* * *] [Clause (b) was deleted by Maharashtra 21 of 1994, Section 52(2)(c)][* * *] [Sub-section(4) was deleted by Maharashtra 6 of 1975, Section 12(2)]
