Section 91(1)(a) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

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State of Maharashtra - Subsection

Section 91(1)(a) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(a)the Chairman of the Standing Committee or a Subjects Committee shall-

(i)convene, preside at and conduct meetings of the Committee; and

(ii)have access to the records of the Committee;