Section 121 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
121. Chairman of Standing Committee or Subjects Committee may circulate written propositions.
(1)Whenever it appears to the Chairman of a Standing Committee or a Subjects Committee unnecessary to convene a meeting he may circulate a written proposition of his own or of any other member of the Committee or of Executive Officer of the Zilla Parishad for the observations and votes of members of the Committee.(2)The decision on any proposition so circulated shall be in accordance with the majority of votes recorded thereon.
