Section 7(2) in The Maharashtra Village Panchayats Act, 1959
(2)Any Officer authorized in this behalf by the [Standing Committee, Panchayat Samiti or Chief Executive Officer] [These words were substituted for the word 'Collector' by Maharashtra 3 of 2003.] by general or special order shall have the right to speak in, and otherwise to take part in, the proceedings of a meeting of the Gram sabha, but shall not be entitled to vote.
