Section 92(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)[ Subject to any rules made in this behalf, as Subjects Committee shall, if required by the Zilla Parishad have joint meetings with any other Subjects Committees for the purpose of deliberating on or executing and development scheme; and the procedure to be followed at any such joint meeting (including provision for the Chairman to preside over such joint meeting, the person to act as Secretary to such meeting, provisions for requiring the attendance of any officer of the State Government or authority or any Bank) shall be such as may be provided by regulations made by the Zilla Parishad, ] [Section 92 was re-numbered as sub-section (1) and sub-section (2) was added by Maharashtra 43 of 1962 Section 12.]
