Section 7 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
7. Parishad authorities and organisation thereof.
(1)The authorities charged with carrying out the provisions of this Act for each District are-(a)the Zilla Parishad,(b)Panchayat Samitis,(c)the Standing Committee,(d)Subjects Committees,(e)Presiding Authorities,(f)the Chief Executive Officer, [* * * *] [The word 'and' was deleted by Maharashtra 12 of 1994, Section 3(a).][(f-a) the Executive Officer, and] [Clause (f-a) was Inserted by Maharashtra 12 of 1994, Section 3(b).](g)Block Development Officers.(2)The Zilla Parishad shall be assisted in its functions by such number of Departments as the State Government may direct, and each Department shall be in charge of an officer of the grade of Class I or Class II of the State Services (hereinafter referred to as the Head of the Department of the Zilla Parishad).
