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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Maharashtra - Subsection

Section 91(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(2)The Chairman of the Standing Committee may grant leave of absence for any period exceeding two months, but not exceeding four months, to any officer of Class I Service (other than the Chief Executive Officer) or Class II Service holding office under the Zilla Parishad.