Section 90(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)If the Chairman of a Subjects Committee,-(a)against whom a motion of no confidence is carried under section 87, or(b)who is removed from office under section 88, or(c)who ceases to be Chairman under section 89,is also a Vice-President, his office of Vice-President shall be deemed to be vacant with effect from the date on which the office of such Chairman becomes vacant or he is removed from office or he ceases to be such Chairman, as the case may be.
