Section 146(2) in The Maharashtra Village Panchayats Act, 1959
(2)The Panchayat reconstituted or established under the provisions of subsection (1) shall consist of [the elected members and the appointed members, if any] [These words were substituted for the portion, beginning with the words 'such members' and ending with the words 'in writing direct' by Maharashtra 21 of 1994, Section 24(3).].The Sarpanch and Upa-Sarpanch of the Panchayat Section reconstituted or established shall be elected in the manner provided in this Act.
