Section 183(c) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(c)[ the posts determined or laid down by the State Government under sections 243 and 243-A of this Act and not covered by clauses (a) and (b) of this section. [Clause (c) was substituted for the proviso, by Maharashtra 15 of 1974, Section 13(b).]
