Section 33(2) in The Maharashtra Village Panchayats Act, 1959
(2)The meeting called under sub section (1) shall be presided over by such officer as the [Collector] [This words was substituted for the words 'Chief Executive Officer' by Maharashtra 43 of 1962, Section 26, Schedule.] may by order appoint in this behalf. The officer aforesaid shall, when presiding over such meeting, have the powers and follow the procedure prescribed, but shall not have the right to vote.
