Section 80 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
80. Constitution of Subjects Committee.
(1)Subject to the provisions of [sections 81 and 83] [These words and figures were substituted for the word and figures 'Section 81' by Maharashtra 35 of 1963 Section 32(a)(i).][ [(A)] [Clause (a) was substituted by Maharashtra 22 of 1970, Section 4.] the [Agriculture Committee] [These words were substituted for the words 'Agriculture and Co-operative Committee', by Maharashtra 35 of 1963, Section 23(1)(a)(i).] shall consist of -(i)[ten Councillors] [These words were substituted for the words 'nine Councillors', by Maharashtra 35 of 1963, Section (1)(a)(ii)] [* * * *] [The brackets and words '(not being associate Councillors were deleted by Maharashtra 21 of 1994 Section 68(a)(1)] elected by the Zilla Parishad from(ii)[* * * *] [Sub-clause (ii) was deleted by Maharashtra 21 of 1994, Section 68(a)(ii).](iii)[* * * *] [Sub clause (iii) was deleted by Maharashtra 21 of 1994 Section 68(a)(iii)](B)[] [Clause (i-a) was re-numbered as clause (B) by Maharashtra 6 of 1975, Section 23(b).] the Social Welfare Committee shall consist of-(i)[nine Councillors] [These words were substituted for the words 'eight Councillors' by Maharashtra 6 of 1975, Section 23(b)(i).] elected by the Zilla Parishad from amongst [its Councillors] [These words were substituted for the words 'the elected Councillors', by Maharashtra 12 of 1996 Section 4(1).], so however that [subject to availability] [These words were inserted by Maharashtra 21 of 1994 Section 68(b)(1)] of these,-(a)five shall be reserved for Councillors belonging to the Scheduled Castes and Scheduled Tribes; and of these five at least two shall be reserved for the Scheduled Tribes;(b)[four] [This words was substituted for the word 'three' by Maharashtra 6 of 1975, Section 23(b)(iii).] shall be reserved for Councillors belonging to the [Backward Class of citizens] [These words were substituted for the words 'socially and educationally backward classes', by Maharashtra 21 of 1994, Section 68(b)(ii).],[* * *] [The provisos were deleted by Maharashtra 21 of 1994, Section 68(b)(iii).](ii)two women Councillors elected by the Zilla Parishad from amongst [its women Councillors] [These words substituted for the words 'the elected Women Councillor' by Maharashtra 12 of 1996, Section 4(2).],[* * * * *] [The provisos were deleted by Maharashtra 10 of 1990, Section 6(b)](iii)the Social Welfare Officer of the Zilla Parishad shall be the Secretary, ex-officio, of the Committee.Explanation.- For the purpose of this paragraph, a person who belongs to any of the Scheduled Castes or Scheduled Tribes as defined in clauses (29) and (30) of section 2, shall be eligible to be elected [* * * *] [The words 'or co-opted to any of the seats reserved for Scheduled Castes or scheduled Tribes, as the case may be' were deleted by Maharashtra 21 of 1994, Section 68(b)(iv).] on the Social Welfare Committee in any District; whether such person is or is not a resident in the locality in the State in relation to which the caste or tribe to which he belongs is deemed to be a Scheduled Castes or a Schedule Tribes, as the case may be;(C)[] [Clause (aa) was re-numbered as clause (C) by Maharashtra 6 of 1975, Section 23(c)] the [Education and Sports Committee] [These words were substituted for the words 'Education Committee' by Maharashtra 24 of 2010, Section 3, (w.e.f. 21-8-2010).] shall consist of-(i)[ eight Councillors] [These words were substituted for the words 'seven Councillors', by Maharashtra 6 of 1975, Section 23(c)(1).] elected by the Zilla Parishad from amongst its Councillors];(ii)[* * * * *] [Sub-clause (ii) was deleted by Maharashtra 21 of 1994, Section 68(c)(i)](iii)[* * * * *] [Sub-clause (iii) was deleted by Maharashtra 6 of 1975, Section 23(c)(ii)][* * * * *] [The proviso was deleted by Maharashtra 21 of 1994, Section 68(c)(ii)](D)[] [Clause (D) was inserted by Maharashtra 6 of 1975, Section 23(d)] the Works Committee shall consist of-(i)eight Councillors elected by the Zilla Parishad from amongst its Councillors;[* * * *] [Sub-clauses (ii) and (iii) were deleted by Maharashtra 21 of 1994, Section 68(d)(i).](iii)[* * * * ] [Sub-clauses (ii) and (iii) were deleted by Maharashtra 21 of 1994, Section 68(d)(i).][* * * * *] [The proviso was deleted by Maharashtra 21 of 1994, Section 68(d)(ii)](E)[] [Clause (b) was re-numbered as clause (E) Maharashtra 6 of 1975, Section 23(e).] the other Subjects Commitees shall each consist of-(i)[eight Councillors] [These words were substituted for the words 'seven Councillors' by Maharashtra 6 of 1975, Section 23(e).] elected by the Zilla Parishad from amongst its Councillors: [*] [The word 'and' was deleted by Maharashtra 22 of 1962 Section 6(b).][Provided that, on the Women and Child Welfare Committee not less than seventy per cent of the Councillors shall be from amongst its women Councillors.Explanation.- For the purpose of computing the number of members at seventy per cent fraction shall be rounded off to one.] [The proviso and Explanation were inserted by Maharashtra 4 of 1992, Section 4(a).][* * * * *] [The second proviso was deleted by Maharashtra 21 of 1994, Section 68(e)(1).][* ** * * ] [Sub-clause (ii) was deleted by Maharashtra 21 of 1994, Section 68(e)(ii).][* * ] [Sub-section (2) was deleted by Maharashtra 21 of 1994, Section 68(f).](3)The Head of a Department of a Zilla Parishad specified by the Zilla Parishad in this behalf shall be the Secretary, ex-officio of such Subjects Committee as the Zilla Parishad may direct in that behalf.
