Section 257A(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)Where during the term of office of the members of any existing Panchayat Samiti, a notification is issued by the State Government under clause (d) of subsection (1) of section 256 read with section 5, dividing a Block or Blocks and constituting two or more Blocks in its or their place, and consequent upon constitution of such new Block or Blocks, as the case may be, as provided under clause (ii) of section 257, the members of the existing Panchayat Samiti or Samitis representing the excluded area or areas are required to be removed and a new Panchayat Samiti or Samitis, as the case may be, as provided under section 56 are required to be constituted, in such a case, notwithstanding anything contained in section 257 or any other provisions of this Act:-(a)the area or areas so excluded by notification under clause (d) of subsection (1) of section 256, from the existing Block or Blocks, as the case may be, and notified as constituting a new Block or Blocks, shall be deemed to have been constituted as a new Panchayat Samitis or Samitis, for such Block or Blocks, under section 56;(b)the members so removed under clause (ii) of section 257 representing the area or areas excluded from the existing Block or Blocks shall be deemed to be the elected members of such newly constituted Panchayat Samiti or Samitis, as the case may be, and such members shall, from amongst themselves elect its Chairman and Deputy Chairman as provided under sections 67 and 68, respectively of this Act;(c)on constitution of the new Panchayat Samiti or Samitis under clause (a), the State Government shall, by order published in the Official Gazette, provide for the transfer, in whole or in part, of the rights and liabilities of the existing Panchayat Samiti or Samitis to the newly constituted successor Panchayat Samiti or Samitis, as the case may be, and the terms and conditions of such transfer; and such other incidental, consequential and supplementary matters as may be necessary to give effect to the notification issued under section 256; and(d)all the relevant provisions of this Act in respect of the Panchayat Samitis shall apply to such newly constituted Panchayat Samiti or Samitis.
