Section 79A in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
79A. [ Sanction for prosecution of officers and servants of Council. [This section was inserted by Maharashtra 11 of 2002, Section 48.]
- Notwithstanding anything contained in section 79 or any other section of the Act, the Chief Officer shall be competent to sanction prosecution of any officer or servant of the Council which has been sought by the police or any other Government agency. The Chief Officer shall inform about grant of any such sanction to the Municipal Council in the next ensuing meeting of the Council.]
