Section 51A(6A) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(6A)[ In respect of the Councils to which the President is directly elected after the commencement of the Maharashtra Municipal Corporations and the Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships (Amendment) Act, 2016, the provisions of this section shall apply with the following modifications :-(i)for sub-section (1), the following sub-section shall be substituted, namely :-"(1) Every Council shall have a Vice- President, who shall be elected by the elected Councillors amongst themselves in the first general meeting convened under sub-section (9) of section 51A-1A."(ii)for sub-section (6), the following sub-section shall be substituted, namely :"(6) Subject to the provisions of section 55A and other provisions of this Act, the Vice-President shall hold the office for a term of five years from the date of his election and his term shall be co-terminus with the term of the Council."]
