Section 265 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
265. Power of Commissioner to prevent extravagance in establishments [for wasteful expenditure] [These words were added by Maharashtra 6 of 1975, Section 45(c).].
- If in the opinion of the Commissioner the number of officers or servants of Class III service or servants of Class IV service on the staff of the Zilla Parishad is excessive [or any expenditure on any work or development scheme undertaken or proposed to be undertaken by any Zilla Parishad is wasteful or not in the public interest] [These words were inserted by Maharashtra 6 of 1975, Section 45(a).], the said Zilla Parishad shall, on the requirement of the Commissioner reduce the number of the said officers or servants to such extent as the [Commissioner may, subject to the provisions of section 243A, direct] [These words were substituted for the words 'Commissioner may direct' by Maharashtra 43 of 1967, Section 13(1).] [as the case may be abandon such work or development scheme at such stage as the Commissioner may by order direct] [These words were added by Maharashtra 6 of 1975, Section 45(b).];Provided that, the Zilla Parishad may appeal against any such requirement to the State Government whose decision thereon shall be final.
