Section 95(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)Save as otherwise expressed provided by or under this Act, the executive power for the purpose of carrying out the provisions of this Act, shall vest in the Chief Executive Officer who shall-(a)[ exercise all the powers specifically imposed or conferred upon him by or under this Act, or under any other law for the time being in force;] [The word 'and' was deleted by Maharashtra 6 of 1995, Section 30(1)(b).](b)lay down the duties of all officers and servants of, or holding office under the Zilla Parishad in accordance with rules made by the State Government;[(c; unless prevented by sickness or other reasonable cause, attend every meeting of the Zilla Parishad; and may, with the permission of the presiding authority, tender information or clarification in respect of any matter under discussion at such meeting] [ Clause (c) was inserted by Maharashtra 6 of 1995, Section 30(1)(b)].
