Section 67(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(3)The meeting [referred to in sub-section (1) shall be presided over by the Collector or the officer authorised by him [under sub-section (3) of section 59.] [These words were substituted for the words 'called under sub-section (1)' by Maharashtra 21 of 1994, section 61(2)(a).] The Collector or such officer shall, when presiding over such meeting, have the same powers as the Chairman of a Panchayat Samiti when presiding over a meeting of the Panchayat Samiti has, but shall no have the right to vote:]Provided that, notwithstanding anything contained in section 118, the Collector or such officer [may for reasons recorded in writing which in his opinion are sufficient, refuse to adjourn such meeting] [These words were substituted for the words 'may for reasons which in his opinion are sufficient, refuse to adjourn such meeting' by Maharashtra 35 of 1963, Section 23(2).], or as the case may be, adjourn such meeting.
