Section 61A(1) in The Maharashtra Village Panchayats Act, 1959
(1)Notwithstanding anything contained in this Act, taking into consideration the population, income and potential of the panchayat and such other factors as may be prescribed, the State Government shall, by notification in the Official Gazette, direct that a panchayat or a group of panchayats may engage experts, technical support agencies and skilled manpower on contract or on consultancy basis for conceiving, preparing, executing, operating, managing, maintaining and supervising the panchayat Development Plan, Land Development Plan and Environmental Development Plan for planned growth of the panchayat as well as the Livelihood and Employment Development Plan, Physical and Social Infrastructure Development Plan and other related activities to develop such panchayats or group of panchayats as growth centres.
