Section 111(9) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(9)The order in which any business or proposition may be brought before any meeting shall be determined by the presiding authority, who in case it is proposed by any councillor to give priority to any particular item of such business or to any particular proposition, shall put the proposal to the meeting and be guided by the majority of votes given for or against the proposal.
