Section 9(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(3)The Deputy Chief Executive Officer [and where more than one Deputy Chief Executive Officer have been appointed such one of them as may be nominated by the Chief Executive Officer,] [This portion was inserted by Maharashtra 6 of 1975, Section 3(2).] shall be the Secretary, ex-officio, of the Zilla Parishad.
