Section 82 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
82. Term of office of members of Standing Committee and Subjects Committee.
(1)The term of office of members of a Standing Committee and a Subjects Committee of a Zilla Parishad shall be co-terminus with the term of office of Councillors of that Zilla Parishad.(2)If any member is for a period of three consecutive months (excluding in the case of the Chariman any period of leave duly sanctioned) without the permission of the Committee, absent from meetings thereof [or if any member is absent from such meetings for a period of six consecutive months] [These words inserted by Maharashtra 21 of 1968, Section 7(a).], his office shall, [* *] [The words, letter and figures 'notwithstanding anything contained in clause (b) of sub-section (1) of section 79' were deleted by Maharashtra 6 of 1975, Section 25(1).][* *] [The words 'or sub-clause (ii) of clause (a) sub-section (1) of section 80' were deleted by Maharashtra 21 of 1968, section 7(b).] become vacant:[* * * *] [The proviso was deleted by Maharashtra 21 of 1994, Section 70.]Provided further that, nothing in this sub-section shall apply in relation to a member of the Standing Committee falling under clause (b) of sub-section (1) of section 79, as long as such member continues to be a Chairman of any Subjects Committee.](3)[ If any question whether a vacancy has occurred under this section is raised by the Commissioner suo motu or on an application made to him by any person in that behalf, the Commissioner shall decide the question [as far as possible within ninety days from the date of receipt of such application] [Sub-section (3) was substituted by Maharashtra 35 of 1963, Section 34.]; and his decision thereon shall be final. Until the Commissioner decides the question the member shall not be disabled from continuing to be a member of the Standing Committee or a Subjects Committee:Provided that, no decision shall be given against any member without giving him a reasonable opportunity of being heard,]
