Section 82B in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
82B. Casual vacancies how to be filled up.
- In the event of any vacany occurring on account of the resignation of a member of the Standing or a Subjects Committee or otherwise [the Secretary of the Committee] [These words were substituted for the words 'the Chairman' by Maharashtra 21 of 1968, Section 8.] shall forthwith communicate the occurrence of such vacancy to the Zilla Pariashad and the vacancy shall, subject to the provisions of section 81, be filled as soon as possible by the election or co-option, as the case may be, of a person thereto who shall hold office so long as the member in whose place he is elected or co-opted would have held it if the vacancy had not occurred.]
