Section 23A(4) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(4)(a)A special meeting to consider a resolution under sub-section (1) shall be presided over by the Collector or the officer authorized by him in this behalf, but the Collector or such officer or the Director (if present) shall have no right to vote at such meeting.(b)The members of the Committee who have no right to vote may take part in the discussions, but shall not vote.
