Section 111(4) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(4)Fifteen clear days' notice of an ordinary meeting, and ten clear days' notice of a special meeting, specifying the time and place at which such meeting is to be held, and the business to be transacted thereat, shall be circulated to the Councillors and posted up at the office of the Zilla Parishad, such notice shall, in the case of special meeting, include a motion or proposition, if any mentioned in the written request made for such meeting:[Provided that, where a meeting is called under this Act for the election of President and Vice-President, the notice of the meeting to the persons falling under clause (c) of sub-section (1) of section 9 may be given as soon as possible after their names are published under sub-section (2) of section 9, and such notice shall be deemed to be sufficient notice to those persons for attending that meeting.] [This proviso was added by Maharashtra 22 of 1962, Section 7.]
