Section 37(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)If the [State Election Commission] [These words were substituted for the word 'Collector' by Maharashtra 21 of 1994, Section 45.] has reason to believe that any offence punishable under section 33 or under section 34 or under clause (a) of subsection (2) of section 36 has been committed in reference to any election to a Zilla Parishad within the District, it will be the duty of the [State Election Commission] [These words were substituted for the word 'Collector' by Maharashtra 21 of 1994, Section 45.]to cause such inquiries to be made, and such prosecutions to be instituted, as the circumstances of the case may appear to him to require.
