Section 95(2)(a) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

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State of Maharashtra - Subsection

Section 95(2)(a) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(a)shall be entitled to-

(i)[ attend the meetings of any Committee of the Zilla Parishad and of any Panchyat Samiti in the District;] [Sub-clause (i) was substituted for the original by Man 6 of 1975 Section 30(2).]

(ii)call for any information, return, statement, account or report from any officer or servant of, or holding office under the Zilla Parishad;

(iii)grant leave of absence, for a period not exceeding two months, to Class I and Class II officers;

(iiia)[ make, during the absence on leave or on transfer of any officer, temporary provisions for holding charge and the discharge of the functions of the office;] [Sub clause (iiia) was inserted by Maharashtra 43 of 1962 Section 13.]

(iv)call for an explanation from any officer or servant of, or holding office under the Zilla Parishad',

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State of Maharashtra - Subsection

Section 95(2)(a) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961