Section 268(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)If the expense and remuneration are not so paid, the Collector may direct the officer in charge of the treasury or bank or society in which the district fund is kept or the whole or portion thereof is deposited or lent on interest, to pay the expense and remuneration, or as much thereof as is possible, from the balance of such fund in his hand.
