Section 81(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)No Councillor shall be elected on more than any [one Committee] [These words were substituted for the words 'two committees', by Maharashtra 6 of 1975, Section 24(1)(a).] (including the Standing Committee)[Provided that, where the total number of Councillors of any Zilla Parishad including the Chairman of all the Panchayat Samitis in the District is less than the number required to fill the number required to fill the number of members of all the Committees, a Councillor may be elected on two Committees, but only to the extent, necessary.] [This proviso was added by Maharashtra 6 of 1975 Section 24(1)(b).]
