Section 83(4) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(4)(a)If the Vice-President is a person belonging to a Scheduled Caste or a Scheduled Tribe and there is no other elected Councillor belonging to such Caste or Tribe, then he shall be the Chairman of the Social Welfare Committee;(b)if amongst the elected Councillors-(i)there is only one Councillor belonging to such Caste or Tribe, he shall (unless he is already elected as President of the Zilla Parishad) be the Chairman of the Social Welfare Committee;(ii)[* * * * * * *] [Sub clauses (ii), (iii) and the proviso was deleted by Maharashtra 21 of 1994, Section 7(1)(a).](iii)[* * * * * * *] [ Sub clauses (ii), (iii) and the proviso was deleted by Maharashtra 21 of 1994, Section 7(1)(a).][* * * * * *] [Sub clauses (ii), (iii) and the proviso was deleted by Maharashtra 21 of 1994, Section 7(1)(a).]Explanation.- For the purposes of this sub-section, a person who is eligible to be elected [* *] [The words 'or co-opted' were deleted by Maharashtra 21 of 1994, Section 71(1)(b)(i).] to any of the seats, reserved for Scheduled Castes or Scheduled Tribes on the Social Welfare Committee under the Explanation to [clause (B) sub-clause (i) paragraph (a)] [These word, brackets, figure and letters were substituted for the word, brackets, figures and letter 'clause (i.a)' by Maharashtra 21 of 1994, Section 71(1)(b)(ii).] in sub-section (1) of section 80, shall also be eligible to be elected [* *] [The words 'or co-opted' were deleted by Maharashtra 21 of 1994, Section 71(1)(b)(i).] as Chairman of the said Committee.
