Section 119 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
119. Meetings of Standing Committees and Subjects Committees.
- [(1)] [Section 119 was re-numbered as sub-section (1) and sub-section (2) was inserted by Maharashtra 34 of 1966, section 6.] Each Standing Committee and Subjects Committee may meet as often as may be necessary, but one month shall not intervence between its last meeting and the date of its next meeting, and shall observe such procedure in regard to the transaction of business at its meeting [as the State Government may by rules prescribe in that behalf.] [Theses words were substituted for the words 'as the Zilla Parishad may from time to time by means of regulations provide', by Maharashtra 35 of 1963, Section 52.](2)[ The provisions of sub-sections (1) and (2) of section 112 shall apply in relation to the meetings of a Standing or Subjects Committee, as they apply in relation to the meetings of a Zilla Parishad with the modification that-(a)for the words "Zilla Parishad" the words "Standing Committee or Subjects Committee" shall be substituted; and(b)for the words "Councillors" and "Councillor" words "members" and "member" shall, respectively, be substituted;(c)for the word "councillorship" the word "membership" shall be substituted;(d)for the words "the Parishad" the words "any such Committee" shall be substituted.]
