Section 92 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
92. Duties, procedure, etc. of Committees to be prescribed by regulations.
- [(1)] [Section 92 was re-numbered as sub-section (1) and sub-section (2) was added by Maharashtra 43 of 1962 Section 12.] Save as otherwise provided by or under this Act, the powers to be exercised and the duties to be discharged by, and which subjects enumerated in the District List are to be allotted to, the Standing Committee and each of the Subjects Committees, shall be as may be prescribed by regulations [* * *] [The portion beginning with the words 'but all subject' and ending with the words 'allotted to the Standing Committee' was deleted by Maharashtra 22 of 1970, section 7.].(2)[ Subject to any rules made in this behalf, as Subjects Committee shall, if required by the Zilla Parishad have joint meetings with any other Subjects Committees for the purpose of deliberating on or executing and development scheme; and the procedure to be followed at any such joint meeting (including provision for the Chairman to preside over such joint meeting, the person to act as Secretary to such meeting, provisions for requiring the attendance of any officer of the State Government or authority or any Bank) shall be such as may be provided by regulations made by the Zilla Parishad, ] [Section 92 was re-numbered as sub-section (1) and sub-section (2) was added by Maharashtra 43 of 1962 Section 12.]
