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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(3)(a) in The Maharashtra Village Panchayats Act, 1959

(a)Notwithstanding anything contained in sub-section (2), a member of a panchayat who has been elected to a reserved seat [as mentioned in sub-section (2)], shall be disqualified for being such member consequent upon the Caste Certificate Verification Committee or any other competent Authority specified by the State Government for the purpose of scrutiny of the Caste Certificate, declaring the Caste Certificate of such member to be invalid and cancelling the same, on the ground of the same having been based on a false claim or declaration made by such person claiming to be belonging to the reserved category, and thereupon the member shall be deemed to have vacated his office on and from the date of declaration of such Certificate to be invalid and cancellation of the same by the said Committee or the Competent Authority.