Section 10(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)The term of office of Councillors shall, except as otherwise provided in this Act, be [five year] [These words were substituted for the words 'six years' by Maharashtra 4 1992, Section 2.]:Provided that, persons who are Councillors by virtue of their being Chairman of a Panchayat Samiti [* * *] [The words 'or of a Co-operative Society' were deleted by Maharashtra 21 of 1994, Section 35(1)(a).] shall hold office so long only as they continue to hold the office of such Chairman.[* * *] [The second, third and fourth provisos were deleted by Maharashtra 21 of 1994, Section 35(1)(b).]
