LexThe Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
Maharashtra · state statute
Open in Lexace · Ask the AI about this act1962 : Mah. V] 1
THE MAHARASHTRA ZILLA PARISHADS AND
PANCHAYAT SAMITIS ACT, 1961
[Text as on 13th January 2026]
_____________
CONTENTS
PREAMBLE.
SECTIONS.
CHAPTER I
PRELIMINARY
1. Short title, extent and commencement.
2. Definitions.
ADMINISTRATIVE AREAS
3. Division into administrative areas.
4. Constitution of Districts.
5. Constitution of Blocks.
CHAPTER II
CONSTITUTION OF ZILLA PARISHADS
6. Establishment of Zilla Parishads.
7. Parishad authorities and organisation thereof.
8. Incorporation of Zilla Parishads.
9. Constitution of Zilla Parishads.
9A. State Election Commission.
ELECTION OF COUNCILLORS
10. Election and term of office of Councillors, etc.
10A. Manner of voting.
11. Commencement of term of office of Councillors.
12. Division of District into electoral divisions.
12A. Person contesting election for reserved seat to submit Caste Certificate and Validity
Certificate.
13. List of Voters.
14. Date of election.
15. Persons qualified to be elected.
15A. Vacation of seats.
15B. Disqualification by State Election Commission.
16. Disqualifications.
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17. Right to vote.
18. List of voters to be conclusive evidence for determining right to vote or to be elected.
ELECTIONS AND ELECTION DISPUTES
19. Requisitioning of premises, vehicles, etc., for election purposes.
20. Payment of compensation.
21. Power to obtain information.
22. Power to entry into and inspection of premises, etc.
23. Eviction from requisitioned premises.
24. Release of premises from requisitioning.
25. Penalty for contravention of any order regarding requisition.
26. Power to declare persons elected in certain contingencies.
27. Determination of validity of elections; enquiry by Judge: Procedure.
27A. Bar to interference by Courts in electoral matters.
28. Disqualification arising out of conviction and corrupt practices.
28A. Promoting enmity between different classes in connection with election.
28B. Prohibition of public meetings on day before or on day of election.
28C. Disturbances at election meetings.
28D. Restriction on printing of pamphlets, posters, etc.
29. Prohibition of canvassing in or near polling stations.
30. Penalty for disorderly conduct in or near polling stations.
31. Penalty for misconduct at polling stations.
32. Maintenance of secrecy of voting.
33. Officers, etc., at elections not to act for candidates or influence voting.
33A. Penalty for illegal hiring or procuring of conveyances at elections.
34. Breaches of official duty in connection with elections.
35. Removal of ballot papers from polling station to be offence.
36. Other offences and penalties therefor.
37. Prosecution regarding certain offences.
RESIGNATION, REMOVAL, CASUAL VACANCIES OF
COUNCILLORS, ETC.
38. Resignation of Councillors.
39. Removal of Councillor for misconduct, etc.
40. Disqualification of Councillors during term of office.
41. Casual vacancies how to be filled up.
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PRESIDENT AND VICE-PRESIDENT
42. Election of President and Vice-President.
43. Term of office of President and Vice-President.
44. [Deleted].
45. Procedure for election of President and Vice-President.
46. Honorarium and other facilities to President.
46A. Sumptuary allowance to President.
46B. Power to vary ceiling on Sumptuary Allowance.
47. Leave of absence to President and consequential provisions.
47A. Honorarium, other facilities including leave o f absence to Vice -President and
consequential provisions.
48. Resignation of President and Vice-President.
49. Motion of no-confidence against President or Vice-President.
50. Removal of President or Vice-President.
51. Consequence of absence of President without leave.
52. Vacancies in office of President and Vice-President to be filled up.
53. Penalty for refusal to hand over charge to new President or Vice-President.
54. Powers and functions of President.
55. Functions of Vice-President.
CHAPTER III
CONSTITUTION OF PANCHAYAT SAMITIS
56. Establishment of Panchayat Samitis.
57. Constitution of Panchayat Samitis.
58. Provisions regarding (electoral colleges); disqualifications, elections and election disputes.
58A. Manner of voting.
59. Term of office of members of Panchayat Samiti.
60. Resignation of office as member of Panchayat Samiti.
61. Removal of member for misconduct.
62. Disqualification of member of Panchayat Samiti.
62A. Disqualification by State Election Commission.
63. Casual vacancies how to be filled up.
64. Election of Chairman and Deputy Chairman of Panchayat Samitis.
65. Term of office of Chairman and Deputy Chairman of Panchayat Samitis.
66. [Deleted].
67. Procedure for election of Chairman of Panchayat Samiti.
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68. Election of Deputy Chairman.
68A. Power of Commissioner to decide disputes regarding validity of election of Chairman or
Deputy Chairman.
69. Honorarium and allowance to Chairman and Deputy Chairman of Panchayat Samiti.
70. Leave of absence to Chairman and Deputy Chairman of Panchayat Samiti and
consequential provisions.
71. Resignation of Chairman and Deputy Chairman.
72. Motion of no-confidence against Chairman or Deputy Chairman of Panchayat Samiti.
73. Removal of Chairman or Deputy Chairman of Panchayat Samiti for misconduct, etc.
74. Consequences of absence of Chairman or Deputy Chairman without leave.
75. Casual vacancies in office of Chairman and Deputy Chairman to be filled up.
75A. Penalty for refusal to hand over charge to new Chairman or Deputy Chairman.
75B. Power of State Government to authorise officer to exercise powers and perform duties,
when offices of all presiding officers are vacant simultaneously.
76. Powers and functions of Chairman of Panchayat Samiti.
77. Powers and functions of Deputy Chairman of Panchayat Samiti.
77A. Committee of Sarpanchas.
CHAPTER IV
COMMITTEES
78. Appointment of Standing Committee, Subjects Committees and other Committees.
79. Constitution of Standing Committee.
79A. Constitution of Water Conservation and Drinking Water-Supply Management and
Sanitation Committee.
80. Constitution of Subjects Committees.
81. Election to Committees.
82. Term of office of members of Standing Committee and Subjects Committees.
82A. Resignation of members of Standing or Subjects Committees.
82B. Casual vacancies how to be filled up.
83. Chairman of Subjects Committees.
84. Honorarium to Chairman of Subjects Committees.
84A. Power of State Government to vary amount of honorarium by order.
85. Leave of absence to Chairman of Subjects Committee and consequential provisions.
86. Resignation of Chairman of Subjects Committee.
87. Motion of no-confidence against Chairman of Subjects Committee.
88. Removal of Chairman of Subjects Committee.
89. Consequences of absence on leave of Chairman of Subjects Committee.
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90. Casual vacancy in office of Chairman of Subjects Committee.
90A. Provision of section 53 to apply to handing over charge to new Chairman of Subjects
Committee.
91. Powers and functions of Chairman of Standing Committee and of Subjects Committees.
91A. Power of Government to appoint presiding authorities to exercise powers and perform
duties during vacancies.
91B. Power of State Government to authorise officer to exercise powers and perform duties,
when offices of all presiding officers are vacant simultaneously.
92. Duties, procedure, etc., of Committees to be prescribed by regulations.
93. [Deleted].
CHAPTER V
EXECUTIVE OFFICERS
94. Appointment of Chief Executive Officer and Deputy Chief Executive Officer.
95. Powers and functions of Chief Executive Officer.
96. Delegation of powers of Chief Executive Officer.
96A. Appointment of Executive Officer and his powers and functions.
97. Appointment of Block Development Officer.
98. Powers and functions of Block Development Officer.
99. Powers and functions of Head of Department of Zilla Parishad.
CHAPTER VI
POWERS AND DUTIES OF ZILLA PARISHADS,
PANCHAYAT SAMITIS AND COMMITTEES
100. Administrative powers and duties of Zilla Parishad.
100A. [Deleted].
101. Panchayat Samitis to be primarily responsible in respect of certain subjects.
101A. Powers of Panchayat Samiti to incur expenditure from block grant.
101B. [Deleted].
102. Power of Zilla Parishad to construct other works and manage other institutions and to give
technical guidance to other local authority.
103. Power of State Government to transfer works and development schemes.
104. District fund ordinarily liable for all costs and expenses incurred by Zilla Parishad.
105. Power to compromise.
106. Powers and functions of Zilla Parishad.
107. Duties of Zilla Parishad scarcity, etc.
108. Powers and functions of Panchayat Samiti.
108A. Panchayat Samiti to conform to instructions given by Zilla Parishad.
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109. Powers and functions of Standing Committee and Subjects Committees.
109A. Special powers and functions of Finance Committee.
110. Joint Committees of two or more Zilla Parishads.
CHAPTER VII
CONDUCT OF BUSINESS
Zilla Parishads.
111. Meeting of Zilla Parishads.
112. Councillor may act during vacancy; acts of Zilla Parishads, etc., not to be invalidated by
informalities.
113. Dignitaries to address meetings.
114. President may require the presence of certain Government officer at meetings of
Zilla Parishad.
115. President may circulate written propositions.
116. Mode of execution of contracts.
PANCHAYAT SAMITIS
117. Meetings of Panchayat Samitis.
118. Sections 111, 112 and 115 to apply to meeting of Panchayat Samitis.
STANDING AND SUBJECTS COMMITTEES
119. Meetings of Standing Committees and Subjects Committees.
120. Chairman may require attendance of Government officers at meetings of Standing or
Subjects Committees, as the case may be.
121. Chairman of Standing Committee or Subjects Committee may circulate written
propositions.
122. Meeting of Committees to be convened in certain cases.
CHAPTER VIII
EXECUTION AND MAINTENANCE OF WORKS AND DEVELOPMENT SCHEMES
123. Entrustment of execution of development schemes to Zilla Parishad.
124. Execution of works and development schemes by Zilla Parishad through Panchayat
Samiti.
125. Sanction for undertaking work or development schemes.
126. Contracts for works and development schemes.
127. Power of State Government or officer to inspect and give technical guidance, etc.
CHAPTER IX
ZILLA PARISHAD, ITS PROPERTY, FUND AND EXPENDITURE
128. Power of Zilla Parishad to acquire and lease, sell or transfer property.
129. Property of Zilla Parishad.
130. District fund, its custody and investment.
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130A. Borrowing of money.
131. Creation of special fund.
132. District fund where to be expended.
133. General charges to be defrayed.
134. How district fund shall be drawn against.
135. Accounts to be kept in form prescribed by State Government.
136. Preparation of statement of accounts and publication of abstracts of accounts.
137. Preparation of annual budget estimates of income and expenditure.
138. Revised or supplementary budget estimates may be made when necessary.
Re-appropriation to be subject to approval like budget estimate.
139. Budget estimates and re-appropriations when to be approved.
140. Except on pressing emergency, no sum not provided for in budget estimate to be expended.
141. Authorities of Zilla Parishad to sanction loans or contingent expenditure or to write off
dues. Limits of such power.
141A. Recovery of sum due to Zilla Parishads as arrears of land revenue.
142. Administration Report.
142A. Power of Accountant General to check accounts of Parishads and Samitis.
CHAPTER X
TAXATION
143. Application of Chapter.
144. Levy of cess on every rupee of land revenue.
145. Rules for assessment.
146. Levy of cess on water rate.
147. Manner of levying cess described in section 144.
148. Manner of levying cess described in section 146.
149. Assistance to superior holders.
150. Collection and credit of local cess on water-rate.
151. Levy of cess on every rupee of land revenue in Vidarbha area.
151A. [Deleted].
152. Levy of cess on every rupee of land revenue in Hyderabad area.
152A. [Deleted].
153. Collection and credit of local cess of land revenue.
154. Suspension and remission of local cess.
155. Zilla Parishad’s or Panchayat Samiti’s power to propose increase in rate of cess.
156. [Deleted].
157. Taxes which may be imposed by Zilla Parishad.
158. Stamp duty on certain transfer of immovable property.
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159. Procedure of Zilla Parishad preliminary to imposing tax.
160. Procedure for abolishing or varying a tax.
161. Procedure in cases of non-payment of fee.
162. Publication of sanctioned rules with notice.
163. Compulsory general and special water taxes imposed by Zilla Parishad to be collected by
Panchayats.
164. Default in payment by panchayat and recovery from its moneys.
165. Powers of State Government to suspend levy of objectionable taxes.
CHAPTER XI
COLLECTION OF TAXES OR FEES
166. Presentation of bill for amount of tax or fee.
167. Issue of warrant.
168. Warrant by whom to be signed.
169. To whom warrant should be addressed.
170. Power of entry under special order.
171. Warrant how to be executed.
172. Sale of goods distrained; application of proceeds of sale and surplus how dealt with.
173. Distraint and sale outside district.
174. Fees and cost chargeable.
175. Appeals to Magistrates.
176. Liability of lands, buildings, etc., for rates.
177. Suspension of power to recover by distress and sale.
178. Framing of tolls or certain fees.
179. Receipts to be given for all payments.
CHAPTER XII
FINANCIAL ASSISTANCE TO ZILLA PARISHADS
180. [Deleted].
181. [Deleted].
181A. Grant of forests revenue to Zilla Parishads.
182. Purposive grants.
183. Establishment grant.
184. [Deleted].
185. Local cess matching grant.
186. Incentive grants.
187. Grants for Plan Schemes.
188. Block grants.
189. [Deleted].
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CHAPTER XIII
SANITARY AND OTHER POWERS
190. Power to enter and inspect, etc., buildings.
191. Filthy buildings, etc.
192. Powers and duties with regard to sources of water supply.
193. Remedy on non-compliance with directions issued.
194. Power to set apart public springs, etc., for certain purposes.
195. Penalty for using places set apart for other purposes.
196. Abatement of nuisance from foul water.
197. Closing of places for disposal of dead.
198. Chief Executive Officer, etc., to have power of entry for inspection into buildings, etc.,
where infectious disease exists, disinfection of buildings, etc.
199. Zilla Parishad to notify places for washing and disinfecting articles exposed to infection;
infected articles may be destroyed; penalty.
200. Obstructions and encroachments upon public roads, land or buildings.
201. Powers of inspections of weights and measures, etc.
202. Numbering of premises.
PUBLIC MARKETS
203. Vesting of market rights.
PRIVATE MARKETS
204. Power of State Government to apply these provisions to villages.
205. Provision as to licences required for private markets.
206. Procedure to be followed in claiming right to levy fees.
207. Grounds of decision on claim to levy fees.
208. Suit for establishing right to levy fees.
209. Fee for licence.
210. Suspension or cancellation of licence.
211. Appeal against orders of Zilla Parishad.
212. Failure to grant a licence and applications against such order.
213. Penalty for unlicenced markets.
FAIRS
214. Provision regarding public markets applicable to fairs, etc.
PUBLIC CART STANDS
215. Power of State Government to apply these provisions to local areas.
216. Provision of public stands.
217. Prohibition of use of public place, or side of public roads as cart stand, etc.
218. Licence to be obtained for private cart stand in existence at commencement of these
provisions.
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SPECIAL PROVISIONS FOR TOWN PLANNING IN THE HYDERABAD
AREA OF THE STATE
219.
220.
221.
222.
223. [Deleted].
224.
225.
226.
226A.
PROVISIONS REGARDING NOTICES, ETC.
227. Service of notices, etc., addressed to individual.
228. Service of notice on owners or occupiers of lands and buildings.
229. Public and general notices how to be published.
230. Defective form not to invalidate notice or bill.
231. Punishment for disobedience of orders and notices not punishable under any other section.
232. Zilla Parishad in default of owner or occupier may execute works and recover expenses.
233. Expenses or costs how determined and recovered.
234. Power of Chief Executive Officer to prosecute.
235. Damage to any Zilla Parishad property how made good.
236. Alternative procedure by suit.
237. Powers of police officers.
CHAPTER XIV
PROVISIONS AS TO SERVICES
238. Interpretation.
239. Posting of State officers, Maharashtra Jeevan Authority Engineers and constitution of
services.
240. Certain officers of existing boards to become officers of State Goverment.
241. Transfer of certain persons in employ of existing boards to Zilla Parishads.
242. Power of State Government to allot Government Servants to Zilla Parishads finally.
242A. Transfer of certain Zilla Parishad servants to services of State Government.
242B. Appointment of certain Zilla Parishad employees in Class I or Class II and General State
Services.
242BB. Eligibility for appointment of certain employees of District Technical Services (Class III)
in Maharashtra Jeevan Authority.
242C. Transfer of certain employees to Zilla Parishads.
242D. Transfer of certain employees of District Rural Development Agency to Zilla Parishads.
243. Determination of initital strength and composition of each service.
243A. Power of State Government to lay down staffing pattern, etc.
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244. Initial appointment of officers and servants.
245. Salaries and allowances of Government servants posted under Zilla Parishad to be drawn
from Consolidated Fund of State.
246. Power of officers and servants to exercise option to become officers and servants of
Zilla Parishad.
247. No compensation payable for transfer of service.
248. Recruitment and conditions of service of persons serving the Zilla Parishad.
249. Validation of certain appointments.
250. [Deleted].
251. [Deleted].
252. Schedule of Establishment to be prepared and sanctioned by Zilla Parishad.
253. Power of Zilla Parishad to appoint persons on contract.
253A. Power of State Government to allot Government servants, etc., for a limited period.
253B. Power of State Government to depute Government servants to District Services.
253BB. Power of State Government to depute Government employees to District Services to give
effect to the mandate of article 243-G of Constitution.
253BBB. Power of State Government to depute employees of Maharashtra Jeevan Authority to
District Service.
253C. Provisions for voluntary allotment or premature retirement of Government servants falling
under section 253B (1).
253CC. Provision for voluntary allotment or premature retirement of employees falling under
section 253BBB.
CHAPTER XV
ALTERATION OF BOUNDARIES OF DISTRICTS AND BLOCKS
254. Power of State Government to alter boundaries of District.
255. Power of State Government to make suitable provision by order when a District is altered.
255A. Abolition of Districts.
256. Power of State Government to alter boundary of Block.
257. Power of State Government to make suitable provision by order when Block is altered.
257A. Division of Block or Blocks and its consequences.
CHAPTER XVI
CONTROL
258. Inquiry into affairs of Zilla Parishad.
259. Power of State Government to provide for performance of duties in default
of Zilla Parishad.
260. Power of State Government to dissolve Zilla Parishad and consequential provisions.
261. State Government’s powers to give direction regarding works and development schemes.
261A. Power of State Government to recover expenditure from grants etc., for operating piped
water supply scheme where default is made by Zilla Parishad in taking over the scheme.
262. Commissioner to call meeting of Zilla Parishad, Committee or Panchayat Samiti.
263. Power of inspection and supervision.
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264. Commissioner to inspect office of Zilla Parishad.
265. Power of Commissioner to prevent extravagance in establishments for wasteful
expenditure.
266. Power of Collector to call for information relating to affairs of Zilla Parishad.
267. District Magistrate’s power of suspending execution of orders, etc., of Zilla Parishad,
Panchayat Samiti, etc.
267A. Commissioner’s power of suspending execution of unlawful order or resolution of
Zilla Parishad or Panchayat Samiti, etc.
268. Emergency powers of Collector.
269. Power of State Government to dissolve or supersede Panchayat Samiti for incompetency,
default or abuse of power.
270. Power of State Government to make special rules for certain matters.
271. Power of State Government to transfer staff employed in connection with the public health
by Zilla Parishad to another District in cases of emergency.
272. Powers of State Government and of Commissioner over Collectors, etc.
273. Delegation of powers by State Government.
CHAPTER XVII
RULES, REGULATIONS AND BYE-LAWS
274. Rules.
275. Regulations.
276. Bye-laws.
CHAPTER XVIII
MISCELLANEOUS
277. Penalty for Councillor, officer or servant of Zilla Parishad having interest in any contract,
etc., with Zilla Parishad or Panchayat Samiti.
278. Councillors, etc., of Zilla Parishad, etc., to be public servants.
279. Delegation of powers by Head of Departments of Zilla Parishad.
280. Limitation of suits, etc.
280A. Period of detention during Emergency declared in June 1975 to be ignored for computing
absence and giving honorarium and other facilities to office bearers.
281. Power of Zilla Parishad to delegate its powers.
282. Joint meeting of two or more local authorities.
283. Utilisation of portions of revenue paid to municipalities, etc.
284. [Deleted].
285. Acquisition of land.
285A. Power of State Government to appoint headquarters of Zilla Parishads and
Panchayat Samitis.
286. [Deleted].
287. Power of State Government to adopt laws.
288. Transitory provisions and savings.
289. Removal of difficulties.
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290. Repeal.
FIRST SCHEDULE
SECOND SCHEDULE
THIRD SCHEDULE [Deleted]
FOURTH SCHEDULE
FIFTH SCHEDULE
SIXTH SCHEDULE
SEVENTH SCHEDULE
EIGHTH SCHEDULE
NINTH SCHEDULE [Deleted]
TENTH SCHEDULE [Deleted]
ELEVENTH SCHEDULE
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LIST OF AMENDMENT ACTS
1. Amended by Mah. 22 of 19621
2. Amended by Mah. 43 of 1962
3. Amended by Mah. 69 of 1948 read with Mah. 7 of 1963
4. Amended by Mah. 23 of 1963
5. Amended by Mah. 35 of 1963
6. Amended by Mah. 16 of 1964
7. Amended by Mah. 43 of 19642
8. Amended by Mah. 23 of 1965
9. Amended by Mah. 50 of 19653
10. Amended by Mah. 8 of 1966
11. Amended by Mah. 25 of 19664
12. Amended by Mah. 34 of 1966
13. Amended by Mah. 37 of 1966
14. Amended by Mah. 7 of 19675
15. Amended by Mah. 13 of 1967
16. Amended by Mah. 43 of 1967
17. Amended by Mah. 13 of 1968
18. Amended by Mah. 21of 19686
19. Amended by Mah. 15 of 19697
20. Amended by Mah. 34 of 19698
21. Amended by Mah. 46 of 1969
1 Section 15 of Mah. 22 of 1962 reads as under :—
“15. Amendment to take effect from date of passing of principal Act. — The amendments made to the
principal Act by the provisions aforesaid (except section 13) shall be deemed to have been made in the principal Act on
the date on which that Act was passed and shall be deemed to have come into force on the date on which the principal
Act, came into force.”.
2 Maharashtra Ordinance No. V of 1964 was repealed by Mah. 43 of 1964, s. 26.
3 Maharashtra Ordinance No. V of 1965 was repealed by Mah. 50 of 1965, s. 5.
4 Maharashtra Ordinance No. III of 1966 was repealed by Mah. 25 of 1966, s. 3.
5 Maharashtra Ordinance No. III of 1967 was repealed by Mah. 7 of 1967, s. 12.
6 Maharashtra Ordinance No. II of 1968 was repealed by Mah. 21 of 1968, s. 18.
7 Maharashtra Ordinance No. II of 1969 was repealed by Mah. 15 of 1969, s. 14.
8 Maharashtra Ordinance No. VIII of 1969 was repealed by Mah. 34 of 1969, s. 2.
Note.- The date mentioned in the bracket indicates the date of commencement of the Act.
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22. Amended by Mah. 22 of 1970
23. Amended by Mah. 34 of 1970
24. Amended by Mah. 5 of 1971
25. Amended by Mah. 22 of 1971
26. Amended by Mah. 9 of 1972 (30-4-1972)
27. Amended by Mah. 12 of 19721
28. Amended by Mah. 36 of 1972
29. Amended by Mah. 21 of 1973 (15-11-1976)
30. Amended by Mah. 24 of 1973 (1-6-1973)
31. Amended by Mah. 27 of 19732 (3-5-1973)
32. Amended by Mah. 28 of 19733 (13-7-1974)
33. Amended by Mah. 15 of 1974 (1-4-1974)
34. Amended by Mah. 16 of 1974 (26-4-1974)
35. Amended by Mah. 34 of 19744 (29-4-1974)
36. Amended by Mah. 6 of 19755
37. Amended by Mah. 16 of 1975 (1-4-1975)
38. Amended by Mah. 11 of 1976 (14-4-1976)
39. Amended by Mah. 27 of 19766 (19-4-1976)
40. Amended by Mah. 23 of 1977
41. Amended by Mah. 61 of 1977 (1-1-1978)
42. Amended by Mah. 12 of 19787 (29-4-1978)
43. Amended by Mah. 27 of 19788 (10-8-1978)
1 Maharashtra Ordinance No. V of 1972 was repealed by Mah. 12 of 1972, s. 5.
2 Maharashtra Ordinance No. IV of 1973 was repealed by Mah. 27 of 1973, s. 5.
3 Maharashtra Ordinance No. XI of 1973 was repealed by Mah. 28 of 1973, s. 4.
4 Maharashtra Ordinance No. III of 1974 was repealed by Mah. 34 of 1974, s. 4.
5 Came into force on 1 -5-75 (except ss. 7, 12, 20 and 36 thereof) ( vide G.N., R.D.D., No. ZPA.
1075/9201-N, dated 23rd April 1975); s. 7 of Mah. 6 of 1975 came into force on 1 -9-1975 vide G.N., R.D.D., No. ZPA.,
1075, dated 1-8-1975.
6 Maharashtra Ordinance No. V of 1976 was repealed by Mah. 27 of 1976, s. 4.
7 Maharashtra Ordinance No. III of 1978 was repealed by Mah. 12 of 1978, s. 4.
8 Maharashtra Ordinance No. VI of 1978 was repealed by Mah. 27 of 1978, s. 3.
Note.- The date mentioned in the bracket indicates the date of commencement of the Act.
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44. Amended by Mah. 10 of 19791 (11-1-1979)
45. Amended by Mah. 14 of 1979 (1-6-1979)
46. Amended by Mah. 13 of 19802 (29-4-1980)
47. Amended by Mah. 17 of 1981
48. Amended by Mah. 40 of 1981 (20-6-1981)
49. Amended by Mah. 46 of 1981 (15-9-1981)
50. Amended by Mah. 56 of 1981
51. Amended by Mah. 11 of 1982 (18-4-1982)
52. Amended by Mah. 17 of 1982 (19-2-1982)
53. Amended by Mah. 26 of 19823 (14-8-1982)
54. Amended by Mah. 27 of 19824 (18-6-1982)
55. Amended by Mah. 19 of 19835 (12-10-1982)
56. Amended by Mah. 25 of 1983 (22-4-1983)
1 Maharashtra Ordinance No. I of 1979 was repealed by Mah. 10 of 1979, s. 14.
2 Maharashtra Ordinance No. IV of 1980 was repealed by Mah. 13 of 1980, s. 4.
3 Maharashtra Ordinance No. X of 1982 was repealed by Mah. 26 of 1982, s. 3.
4 Maharashtra Ordinance No. VI of 1982 was repealed by Mah. 27 of 1982, s. 6(1).
5 Maharashtra Ordinance No. II of 1983 was repealed by Mah. 19 of 1983, s. 4.
Note.- The date mentioned in the bracket indicates the date of commencement of the Act.
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Samitis Act, 1961
57. Amended by Mah. 34 of 19831 (18-6-1983)
58. Amended by Mah. 10 of 1985 (17-10-1984)
59. Amended by Mah. 11 of 1985 (3-3-1986)
60. Amended by Mah. 12 of 19852 (10-5-1985)
61. Amended by Mah. 6 of 19863 (6-12-1985)
62. Amended by Mah. 42 of 1986 (11-12-1986)
63. Amended by Mah. 43 of 1986 (11-12-1986)
64. Amended by Mah. 4 of 1987(18-2-1988)
65. Amended by Mah. 20 of 1987 (1-11-1987)
66. Amended by Mah. 37 of 1987 (4-12-1987)
67. Amended by Mah. 4 of 19884 (29-2-1988)
68. Amended by Mah. 11 of 19895 (27-2-1989)
69. Amended by Mah. 13 of 1990 (2-2-1990)
1 Maharashtra Ordinance No. XIV of 1982 was repealed by Mah. 34 of 1983, s. 6.
Sections 4 and 5 of Mah. 34 of 1983, provides as follows :—
“4. Validation of certain appointments to Subordinate Service. — Notwithstanding anything contained in the
Maharashtra Public Services (Subordinate) Selection Boards Act, 1973 (Mah. XXI of 1973), every person who has been
appointed to any post in the Subordinate service on or before the day immediately preceding the date of commencement
of this Act, and who is still in service on the date of commencement of this Act, shall be deemed to have be en validily
appointed to that post, notwithstanding that such person was not nominated or recommended by a Selection Board, or
as the case may be, a Special Selection Board, under the said Act, or the Maharashtra Public Services (Subordinate)
Selection Boa rd Rules, 1976, or any other rules or orders for the time being in force or that no revised rules for
selection of candidate by a Selection Board or a Special Selection Board were framed; and no such appointment shall be
called in question in any Court or before any authority merely on the ground that he was not duly selected or appointed;
Provided that : — (a) in the case of such appointment under the State Government, the initial appointment of the
person is made—
(i) in conformity with the age limit a nd minimum qualification prescribed in the recruitment rules for the post
in force at the time of such appointment;
(ii) from amongst candidates recommended by the Employment Exchange or Social Welfare Officer or
Backward Class Organisation aut horised by Government to sponsor candidates for appointment to Government
service or the Collector from the list of candidates employed during the 1977-78 strike period;
(iii) in conformity with the orders issued by Government, from time to time, in respe ct of reservation of posts
for persons belonging to backward classes, economically weaker sections, ex -servicemen, physically handicapped
persons, or any other category;
(b) in the case of such appointment under the Zilla Parishads , the Municipal Councils , the Municipal School
Board constituted under the Bombay Primary Education Act, 1947 (Bom. LXI of 1947), the Maharashtra State
Electricity Board constituted under the Electricity (Supply) Act, 1948 (LIV of 1948), and the Maharashtra State Road
Transport C orporation constituted under the Road Transport Corporations Act, 1950 (LXIV of 1950), the initial
appointment of the person is made in conformity with the relevant rules or regulations or orders made by the authority
concerned for the post, or any orders issued in that behalf by Government, and in force at the time of such appointment.
Explanation.— For the purpose of determining the initial appointment referred to in the proviso to this section, any
technical break in service effected, and any subsequent formal order of appointment, made in repect of any person
continued in any post in the subordinate service, in order to comply with the requirements of any rules or orders made
or issued in respect of recruitment to the subordinate service, shall be ignored.
5. Savings.— Save as otherwise provided in this Act, the provisions of section 7 of the Bombay General Clauses
Act, 1904 (Bom. I of 1904), with regard to effect of repeal, shall apply.”.
2 Maharashtra Ordinance No. IV of 1985 was repealed by Mah. 12 of 1985, s. 8.
3 Maharashtra Ordinance No. XII of 1985 was repealed by Mah. 6 of 1986, s. 6.
4 Maharashtra Ordinance No. III of 1988 was repealed by Mah. 4 of 1988, s. 5.
5 Maharashtra Ordinance No. III of 1989 was repealed by Mah. 11 of 1989, s. 5.
Note.- The date mentioned in the bracket indicates the date of commencement of the Act.
1962 : Mah. V] The Maharashtra Zilla Parishads and Panchayat 19
Samitis Act, 1961
70. Amended by Mah. 10 of 19901 (11-4-1990)
71. Amended by Mah. 14 of 19902,3 (12-2-1990)
72. Amended by Mah. 19 of 19904 (19-5-1990)
73. Amended by Mah. 35 of 19905 (14-11-1990)
74. Amended by Mah. 14 of 19916 (28-2-1991)
75. Amended by Mah. 4 of 19927 (23-1-1992)
76. Amended by Mah. 1 of 19938 (1-4-1993)
77. Amended by Mah. 29 of 19939 (16-6-1993)
78. Amended by Mah. 9 of 199410 (1-9-1993)
79. Amended by Mah. 11 of 199411 (2-11-1993)
1 Section 10 of Mah. 10 of 1990 reads as under :—
“10. Sitting women Councillors and members to continue to hold office. — For the removal of doubt it is
hereby declared that every woman Councillor co -opted on any Zilla Parishad or a woman member co -opted on any
Panchayat Samiti, as the case may be, established under the Maharashtra Zilla Parishads and Panchayat Samitis Act,
1961 (Mah. V of 1962), or a woman member electe d on a village panchayat on a reserved seat and holding office as
such Councillor or member on the date of commencement of the Maharashtra Zilla Parishads and Panchayat Samitis
and Bombay Village Panchayats (Amendment) Act, 1990 (Mah. X of 1990) shall, unl ess she resigns, or is disqualified
to hold, such office of Councillor or member before the expiry of her term, continue to be such Councillor or member,
as the case may be, till the expiry of her term, as if the amendment made to the Maharashtra Zilla Par ishads and
Panchayat Samitis Act, 1961 (Mah. V of 1962) and the Bombay Village Panchayats Act, 1958 (Bom. III of 1959) by
the Maharashtra Zilla Parishads and Panchayat Samitis and Bombay Village Panchayats (Amendment) Act, 1990 (Mah.
X of 1990) had never been made.”.
2 Maharashtra Ordinance No IV of 1990 was repealed by Mah. 14 of 1990.
3 Section 7 of Mah. 14 of 1990 reads as under :—
“7. Validiation and re-enactment of certain rules made under Mah. V of 1962.— For the removal of doubt it is
hereby declar ed that notwithstanding anything contained in any judgement, decree or order of any Court, the Zilla
Parishads (Electoral Divisions and Reservation of Seats) Rules, 1985 and the District Panchayat Samitis (Electoral
Colleges and Reservation of Seats) Rules , 1985 made under clause ( ii) and clause (xiii) respectively, of sub-section (2)
of section 274 of the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 (Mah. V of 1962) for each district in
the State together with any amendments made in any of t hese rules under the provisions aforesaid, shall be deemed to
be duly and validly re -enacted in the same form and shall be deemed never to have ceased to have effect, and shall
continue to be in force from the date on which each of those rules or amendment s thereto were made as if such rules
and amendments have been re -enacted and made under the Maharashtra Zilla Parishads and Panchayat Samitis Act,
1961 (Mah. V of 1962) as amended by this Act, and any action taken or anything done under these rules shall b e as
valid and operative as if they had been taken or done in accordance with law; and no such rules or any action taken or
anything done thereunder shall be called in question in any Court on the grounds merely that districtwise or villagewise
figures of population of Scheduled Castes and Scheduled Tribes were not determined and notified under section 5 of the
Scheduled Castes and Scheduled Tribes Orders (Amendment) Act, 1976 (108 of 1976) or that the State Govemment
had no power to make or amend those rules.”.
4 Maharashtra Ordinance No. VIII of 1990 was repealed by Mah. 19 of 1990.
5 Maharashtra Ordinance No. XII of 1990 was repealed by Mah. 35 of 1990, s. 5.
6 Maharashtra Ordinance No. VII of 1991 was repealed by Mah. 14 of 1991, s. 5.
7 Maharashtra Ordinance No. IV of 1992 was repealed by Mah. 4 of 1992, s. 6.
8 Section 11 of Mah. 1 of 1993 is not yet brought into force.
9 Maharashtra Ordinance No. VII of 1992 was repealed by Mah. 29 of 1993, s. 4.
10 Maharashtra Ordinance No. XI of 1993 was repealed by Mah. 9 of 1994, s. 5.
11 Maharashtra Ordinance No. XV of 1993 was repealed by Mah. 11 of 1994, s. 7.
Note.- The date mentioned in the bracket indicates the date of commencement of the Act.
20 The Maharashtra Zilla Parishads and Panchayat [1962 : Mah. V
Samitis Act, 1961
80. Amended by Mah. 12 of 19941 (25-11-1993)
81. Amended by Mah. 21 of 1994 (23-4-1994)
82. Amended by Mah. 46 of 19942 (17-9-1994)
83. Amended by Mah. 12 of 19963 (30-10-1995)
84. Amended by Mah. 13 of 19974 (14-11-1996)
85. Amended by Mah. 20 of 19975 (3-1-1997)
86. Amended by Mah. 34 of 19976 (18-2-1997)
87. Amended by Mah. 46 of 1997 (29-12-1997)
88. Amended by Mah. 4 of 19997 (13-11-1998)
89. Amended by Mah. 34 of 1999 (15-5-1999)
90. Amended by Mah. 27 of 20008 (2-3-2000)
91. Amended by Mah. 34 of 2000 (5-8-2000)
92. Amended by Mah. 44 of 2000 (13-9-2000)
93. Amended by Mah. 53 of 20009 (9-10-2000)
94. Amended by Mah. 16 of 200110 (10-2-2001)
95. Amended by Mah. 3 of 2002 (4-1-2002)
96. Amended by Mah. 4 of 200211 (31-10-2001 and 12-11-2001)12
97. Amended by Mah. 27 of 2003 (8-8-2003)
98. Amended by Mah. 28 of 2003 (8-8-2003)
99. Amended by Mah. 29 of 2003 (11-8-2003)
1 Maharashtra Ordinance No. XVIII of 1993 was repealed by Mah. 12 of 1993, s. 5.
2 Maharashtra Ordinance No. XII of 1994 was repealed by Mah. 46 of 1994, s. 7.
3 Maharashtra Ordinance No. XV of 1995 was repealed by Mah. 12 of 1996, s. 6.
4 Maharashtra Ordinance No. XIX of 1996 was repealed by Mah. 13 of 1997, s. 4.
5 Maharashtra Ordinance No. I of 1997 was repealed by Mah. 20 of 1997, s. 9.
6 Maharashtra Ordinance No. VII of 1997 was repealed by Mah. 34 of 1997, s. 19.
7 Maharashtra Ordinance No. XIII of 1998 was repealed by Mah. 4 of 1999, s. 5.
8 Maharashtra Ordinance No. III of 2000 was repealed by Mah. 27 of 2000, s. 10.
9 Maharashtra Ordinance No. XIX of 2000 was repealed by Mah. 53 of 2000, s. 4.
10 Maharashtra Ordinance No. VI of 2001 was repealed by Mah. 16 of 2001, s. 7.
11 Maharashtra Ordinance No. XXXIII of 2001 and Mah. Ord. XXXVI of 2001 were repealed by Mah. 4 of 2002, s. 13.
12 Sections 2, 3, 4, 5, 6, 7 and 10 came into from the 31-10-2001 and sections 8, 9 and 11 came into force from the dated
12-11-2001.
Note.- The date mentioned in the bracket indicates the date of commencement of the Act.
1962 : Mah. V] The Maharashtra Zilla Parishads and Panchayat 21
Samitis Act, 1961
100. Amended by Mah. 2 of 20051 (21-8-2004)
101. Amended by Mah. 3 of 20052 (23-8-2004)
102. Amended by Mah. 20 of 2005 (4-5-2005)
103. Amended by Mah. 37 of 2006 (21-12-2006)
104. Amended by Mah. 21 of 20073 (12-6-2007)
105. Amended by Mah. 5 of 20094 (1-8-2009)5
106. Amended by Mah. 16 of 2010 (6-5-2010)
107. Amended by Mah. 24 of 2010 (21-8-2010)
108. Amended by Mah. 33 of 2010 (10-1-2011)6
109. Amended by Mah. 19 of 2011 (21-4-2011)7
110. Amended by Mah. 39 of 20118 (5-10-2011)9
1 Maharashtra Ordinance No. XXV of 2004 was repealed by Mah. 2 of 2005, s. 3.
2 Maharashtra Ordinance No. XXVIII of 2004 was repealed by Mah. 3 of 2005, s. 4.
3 Maharashtra Ordinance IV of 2007 was repealed by Mah. 21 of 2007, s. 4.
4 Section 8 of Mah. 5 of 2009 reads as follows :—
“8. Removal of doubt.— For the removal of doubt, it is hereby declared that, the election to a reserved seat to the
Village Panchayats or Panchayat Samitis or Zilla Parishads, before the date of coming into force of sections 2, 3, 4, 5,
6 and 8 of this Act, shall be regulated by the relevant provisions of the Bombay Village Panchayats Act, 1958 (Bom. III
of 1959) or the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 (Mah. V of 1962), as they existed
immediately before such date of commencement.”.
5 Vide G.N., R.D. & W.C.D., No. MISC. 2007 /C.R. 157 /PR-2, dated 2-3-2009.
6 Vide G.N., R.D. & W.C.D., No. SANKIRNA. 2010 /C.R-122/PR-2, dated 10-1-2011.
7 Section 8 of Mah. 19 of 2011 reads as follows :—
“8. Power to remove difficulties. — (1) If any difficulty arises in giving effect to the provisions of the Bombay
Village Panchayats Act, 1958 (Bom. III of 1959) and the Maharashtra Zilla Parishads and Panchayat Sami tis Act, 1961
(Mah. V of 1962), as amended by this Act or by reason of anything contained therein, or in giving effect to any of these
Acts in respect of the matters contained in this Act, the State Government may, as occasion arises, by order, do
anything which appears to it to be necessary for the purpose of removing the difficulty :
Provided that, no such order shall be made after the expiry of the period of two years from the date of
commencement of this Act.
(2) Every order made under sub -section (1) shall be laid, as soon as may be, after it is made, before each House of
State Legislature.”.
8 Mah. Ord. No. XIX of 2011 was repealed by Mah. 39 of 2011, s. 5.
9 Section 4 of Mah. 39 of 2011 reads as follows :—
“4. Removal of difficulties.— (1) If any difficulty arises in giving effect to the provisions of this Act by reason of
anything contained therein, or in giving effect to the provisions of the Bombay Village Panchayats Act, 1958 (Bom. III
of 1959) or, the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 (Mah. V of 1962), as the case may be, in
respect of any matter contained in this Act, the State Government may, as occasion arises, by order published in the
Official Gazette, do anything which appears to it to be necessary for the purpose of removing the difficulty :
Provided that, no such order shall be made after expiry of the period of two years from the date of commencement
of this Act.
(2) Every order issued under sub -section (1) shall be laid, as soon as may be, after it is issued , before each House
of the State Legislature.”.
Note.- The date mentioned in the bracket indicates the date of commencement of the Act.
22 The Maharashtra Zilla Parishads and Panchayat [1962 : Mah. V
Samitis Act, 1961
111. Amended by Mah. 18 of 20121 (7-6-2012)2
112. Amended by Mah. 9 of 2013 (6-5-2013)
113. Amended by Mah. 21 of 2016 (7-5-2016)
114. Amended Excerpt shown. Open the full act in Lexace.