Section 49(7) in The Maharashtra Village Panchayats Act, 1959
(7)The panchayat shall normally not exercise the powers, discharge the duties and perform the functions entrusted to the Village Development Committee by the Gram sabha unless, so resolved by the Gram sabha in a extra-ordinary circumstances to be mentioned and approved by the majority of not less than two-third of the members present and voting, in a meeting specially called for the purpose of withdrawing such powers, duties and functions of the Village Development Committee, and allowing the panchayat to take over the same.
