Section 123(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(3)The Zilla Parishad or Panchayat Samiti in acting under this section, shall be under the general control of the State Government, and shall comply with such particular directives (if any) as may, from time to time, be given by the State Government in this behalf.
