Section 296(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)[Subject to the control of the President, the Chief Officer may take or cause to be taken proceedings] [These words were substituted for the words 'Subject to the general control of the Council, the Chief Officer may take proceedings' by Maharashtra 4 of 1974, Section 34(a)(i).] against any person who is charged with -(a)any offence against this Act or any rules or by-laws made thereunder;(b)any offence which affects or is likely to affect any property or interest of the Council or the due administration of this Act; or(c)committing any nuisance whatever:Provided that, the Chief Officer shall not, [except with the sanction of the President,] [These words were substituted for the words 'except with the previous approval of the Council' by Maharashtra 4 of 1974, Section 34(a)(ii).] direct a prosecution or order proceedings to be taken for the punishment of any person offending against the provisions of the following sections or sub-sections, namely :-(i)sub-section (7) of Section 176 read with sub-sections (8) and (9) of section 189;(ii)sub-section (6) of section 183;(iii)sub-section (5) of section 249;
