Section 121(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)Whenever it appears to the Chairman of a Standing Committee or a Subjects Committee unnecessary to convene a meeting he may circulate a written proposition of his own or of any other member of the Committee or of Executive Officer of the Zilla Parishad for the observations and votes of members of the Committee.
