Section 57 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
57. Constitution of Panchayat Samitis.
- [(1) Every Panchayat Samiti shall consist of members elected by direct election one each from each electoral college in accordance with the provisions contained in section 58 and the rules in that behalf:Provided that, the ratio between the population of the territorial area of a Panchayat Samiti and the number of seats in such Panchayat Samiti to be filled in by election shall, as far as practicable, be the same throughout the state.] [Sub-section (1) was substituted by Maharashtra 21 of 1994, Section 52(1).][* * * * * * *] [Sub-sections (2) and (2A) were deleted by Maharashtra 4 of 2002, Section 4, (w.e.f. 31-10-2004).](3)[ (a) [In general election on the election of two-thirds or more of the number of members falling under [* * *] [This sub-section was substituted for the original by Maharashtra 22 of 1962, Section 4.] sub-section (1), the names of these members together with their permanent addresses shall be published by the [State Election Commission] [These word were substituted for the word 'Collector', by Maharashtra 21 of 1994, Section 52(2)(a).] at such time and in such manner as may be prescribed by the State Government; and upon such publication the Panchayat Samiti shall be deemed to be duly constituted. In determining two-thirds of the number of members, a fraction shall be ignored;]Provided that, such publication shall not be deemed -(i)to preclude the completion of the election in any Block [and the publication likewise by the [State Election Commission] [This portion was substituted for the word 'or' by Maharashtra 9 of 1972, Section 5(b).] of the names and permanent addresses of the elected members as and when they are available; or](ii)to affect the term of office of the members of the Panchayat Samiti under The Act].[* * *] [Clause (b) was deleted by Maharashtra 21 of 1994, Section 52(2)(c)][* * *] [Sub-section(4) was deleted by Maharashtra 6 of 1975, Section 12(2)](5)The Block Development Officer shall be the Secretary, ex-officio, of the Panchayat Samiti.
