Section 83(2A) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2A)[ If a Councillor is a Chairman of any specified co-operative society or labour contract co-operative society and is elected as a Chairman of a Subjects Committee, and if a Chairman of any Subjects Committee is elected as Chairman of any such co-operative society, then such Councillor shall intimate in writing, within seven days from the date on which he is so elected, to the Collector his option to continue as Chairman of the Subjects Committee by resigning the office of the Chairman of such co-operative society. Any intimation so given shall be irrevocable. In default of such intimation within the aforesaid period, the office of the Chairman of the Subjects Committee to which he is elected shall become vacant.Explanation. - For the purposes of this sub-section, the resignation of the office of the Chairman of such co-operative society so tendered shall be effective from the date from the date of such resignation, any provisions to the contrary in the Maharashtra Co-operative Societies Act, 1960 or the rules made thereunder or the bye-laws of such society notwithstanding.] [Sub-section (2A) was substituted by Maharashtra 1 of 1963, Section 4.]
