Section 9(2) in Maharashtra Local Authority Members' Disqualification Act, 1986
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the maintenance of registers or other records as to the political parties aghadi or fronts, If any, to which different Councillors, or as the case may be, members belong;(b)the report which the leader of a municipal party or a Zilla Parishad party, in relation to a Councillor and the leader of a Panchayat Samiti party in relation to a member shall furnish with regard to any condonation of the nature referred to in clause (b) of sub-section (1) of section 3 in respect of such councillor, or as the case may be, member, the time within which and the authority to whom such report shall be furnished;(c)the reports which a political party or aghadi or front shall furnish with regard to admission to such political party or aghadi or front of any councillors or members and the officer of the Municipal Corporation, Municipal Council, Zilla Parishad, or as the case may be, Panchayat Samiti to whom such reports shall be furnished;(d)the procedure for deciding any question referred to in section 7 including the procedure of any inquiry which will be made for the purpose of deciding such question; and(e)any other matters which is required to be or may be prescribed.
