Section 87 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
87. Motion of no-confidence against Chairman of Subjects Committee.
- [ [ [Collector] [This portion was substituted for the portion beginning with the words 'A motion of no-confidence' and ending with the words 'the State Government' by Maharashtra 43 of 1964, Section 16.]] shall, on requisition of [not less than [one-third] [These words were substituted for the words 'not less than one-third' by Maharashtra 12 of 1996, Section 5(1).] of the total number of Councillors [***] [The brackets and words 'other than associate Councillors' were deleted by Maharashtra 21 of 1994, Section 72.] [who are for the time being entitled to sit and vote on any meeting of the Zilla Parishad] [These words were inserted by Maharashtra 6 of 1975, Section 2(b).] call a special meeting [of the Zilla Parishad] [These words were inserted by Maharashtra 34 of 1966, Section 4] to consider a motion of no-confidence in the Chairman of the Subjects Committee. The requisition shall be signed by the requisitionists and shall be made in such form and m such manner as may be prescribed by the State Government]; and thereupon the provisions of section 49 shall apply in relation to such motion against the Chairman of the Subjects Committee as they apply in relation to the President or Vice-President of the Parishad:[Provided that, such motion of no-confidence against the Chairman of the Women and Child Welfare Committee shall be passed only by a majority of not less than three-fourth of the total number of Councillors who are for the time being entitled to sit and vote at any meeting of the Zilla Parishad:] [This proviso was inserted by Maharashtra 28 of 2003, Section 7(a).][ [Provided further that no such motion of no-confidence shall be brought within a period of [six months] [This proviso was added by Maharashtra 46 of 1994, Section 6] from the date of the election of the Chairman of a Subjects Committee:][ [Provided also that if the motion of no-confidence is not moved or, as the case may be, is rejected, no fresh motion of no-confidence shall be brought within a period of one year from the date of the special meeting.] [This proviso was added by Maharashtra 16 of 2001, section 5]
