Section 275 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
275. Regulations.
- The Zilla Parishad may, from time to time, frame regulations not inconsistent with the provisions of this Act and the [rules made by the State Government for carrying out the purposes of this Act. In particular and without prejudice to the generality of the foregoing provisions, the Zilla Parishad may frame regulations for all or any of the following matters: -] [These words were substituted for the words 'rules made by the State Government-' by Maharashtra 35 of 1963, section 75(1).](i)under section 92, prescribing the powers to be exercised and duties to be discharged by, and the subjects enumerated in the District List to be allotted to, the Standing Committee and Subjects Committees [and prescribing the procedure to be followed at joint meetings] [These words were added by Maharashtra 43 of 1962, Section 25.];(ii)[* * * *] [Clauses (ii) were deleted by Maharashtra 35 of 1963, Section 75(2).](iii)prescribing matters for the purpose of section 115;(iv)[* * * *] [Clauses ((iv) were deleted by Maharashtra 35 of 1963, Section 75(2).]
