Section 85 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
85. Leave of absence of Chairman of Subjects Committee and consequential provisions.
(1)The Chairman of Subjects Committee may remain absent for a period not exceeding thirty days in a year without permission, and he may be granted leave of absence for a period exceeding thirty days but not exceeding ninety days in a year in the aggregate by the Standing Committee, and for any period exceeding ninety days by the State Government but no leave exceeding one hundred and eighty days in any one year shall be granted.(2)A Chairman of a Subjects Committee shall not be entitled to pay honorarium for any period of absence exceeding thirty days under sub-section (1).(3)Nothing in sub-section (2) shall apply when the Chairman is absent for a period not exceeding ninety days during his term of office on ground of illness duly certified by such medical authority as the State Government may specify in this behalf.(4)When a Chairman holds the office of any other presiding authority he shall be entitled only to the honorarium attached to such one of the offices as he may choose.
