Section 89 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
89. Consequences of absence on leave of Chairman of Subjects Committee.
- [Subject to rules made by the State Government in this behalf, the Chairman] [These words were substituted for the words 'The Chairman' by Maharashtra 35 of 1963, Section 39(a).] of a Subjects Committee who for a period exceeding thirty days in the aggregate in a year absents himself from [duty] [This words was substituted for the words 'the District' by Maharashtra 35 of 1963, Section 39(b).] shall cease to the Chairman of that Subjects Committee unless leave so to absent himself has been granted under section 85.
