Section 81(17) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(17)If it shall appear to a Council that the presence of any Government officer or an officer of the Zilla Parishad is desirable for the purpose of discussion or consideration of any question, on which, in virtue of the duties of his office, his opinion or the information which he can supply will be useful to such Council, at any meeting of such Council, it shall be competent to such Council, by letter addressed to such officer not less than fifteen days previous to the intended meeting, to invite him to be present thereat; and the said officer shall, as far as possible, attend such meeting:Provided that, such officer on receipt of such letter may, if unable to be present himself, instruct a Deputy or Assistant or other competent subordinate, as to his views, and may send him to the meeting as his representative instead of attending himself.
