Section 16(2) in The Maharashtra Village Panchayats Act, 1959
(2)[If any question whether a vacancy has occurred under this section is raised by the Collector suo motu or an application made to him by any person in that behalf, the Collector shall decide the question as far as possible within sixty days from the date of receipt of such application. Until the Collector decides the question, the member shall not be disabled under sub-section (1) from continuing to be a member.] [This was substituted for the portion beginning with the words 'In every case' and ending with the words 'from continuing to be a member' by Maharashtra 36 of 1965, Section 10.] Any person aggrieved by the decision of the Collector may, within a period of fifteen days from the date of such decision, appeal to the [Commissioner] [Substituted 'State Government' by Maharashtra Act No. 54 of 2018, dated 13.8.2018.], and the orders passed by the [Commissioner] [Substituted 'State Government' by Maharashtra Act No. 54 of 2018, dated 13.8.2018.] in such appeal shall be final:Provided that, no order shall be passed under this sub-section by the Collector against any member without giving him a reasonable opportunity of being heard.
