Section 68A in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
68A. [ Power of Commissioner to decide disputes regarding validity of election of Chairman or Deputy Chairman. [Section 68A was inserted by Maharashtra 35 of 1963, Section 24.]
- In the event of a dispute arising as to the validity of the election of a Chairman or Deputy Chairman, the Collector or any officer authorised by him or any member [****] may refer the dispute within thirty days from the date of the election to the Commissioner for decision. An appeal against the decision of the Commissioner may, within thirty days from the date of such decision, be filed before the State Government.]
