Section 111(8) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(8)Except with the permission of the presiding authority (which permission shall not be given in the case of a motion or proposition to modify or cancel any resolution within three months after the passing thereof), no business shall be transacted and no proposition shall be discussed at any ordinary meeting unless it has been entered in the notice convening such meeting or, in the case of special meeting, in the written request for such meeting.
