Section 82(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(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.]
