Section 101 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
101. Panchayat Samiti to be primarily responsible in respect of certain subjects.
(1)Notwithstanding anything contained in section 100, it shall be the primary responsibility of a Panchayat Samiti so far as the funds at its disposal will allow, to make reasonable provision within the Block with respect to all or any of the subject enumerated in the Second Schedule as amended from time to time under subsection (2).(2)The State Government may, by notification in the Official Gazette, omit any entry from the Second Schedule or add any entry thereto or amend any such entry and the Schedule shall, on the issue of the notification, be deemed to be amended accordingly:Provided that-(a)no such notification omitting any entry from the Second Schedule shall be issued without the previous approval of the State Legislature; and(b)any other notification shall be laid before each House of the State Legislature as soon as may be after it is issued, and shall be subject to such modification as the State Legislature may make during the session in which it is so laid and publish in the Official Gazette
