Section 33(1) in The Maharashtra Village Panchayats Act, 1959
(1)On the establishment of a panchayats for the first time under this Act, or on its reconstitution or establishment under sections 145 and 146, or on the expiry of the term [* * *] [The words 'or extended term' were deleted by Maharashtra 21 of 1994, Section 18(1).] of a panchayat a meeting shall be called on the date fixed under subsection (1) of section 28 by the [Collector] [This words was substituted for the words 'Chief Executive Officer' by Maharashtra 43 of 1962, Section 26, Schedule.], for the election of the Sarpanch and Upa-Sarpanch. In the case where the offices of both the Sarpanch and Upa-Sarpanch become vacant simultaneously, a meeting shall be called on the date fixed by the [Collector] [This words was substituted for the words 'Chief Executive Officer' by Maharashtra 43 of 1962, Section 26, Schedule.], for the election of the Sarpanch and Upa-Sarpanch.
