Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3] [Entire Act]

State of Maharashtra - Section

Section 55 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

55. Functions of Vice-President.

(1)The Vice-President shall -
(a)in the absence of the President, preside at the meetings of the Zilla Parishad;
(b)exercise such of the powers and perform such of the duties of the President as the President from time to time may, subject to the rules made by the State Government in this behalf, delegate to him by an order in writing; and
(c)pending the election of a President, or during the absence of the President [from the district, or by reason of leave for a period exceeding thirty days] [These words were inserted by Maharashtra 35 of 1963, Section 17.] exercise the powers and perform the duties of the President.