Section 47 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
47. Leave of absence to President and consequential provisions.
(1)The President may remain absent for period not exceeding thirty days in a year without permission, and he may be granted leave of absence for a period exceeding thirty days and not exceeding ninety days in a year in the aggregate by the Standing Committee and for any period exceeding ninety days by the State Government; but no leave exceeding one hundred and eighty days in any one year shall be granted.(2)The President shall not be entitled to any honorarium during any period of absence exceeding thirty days in a year under sub-section (1).(3)Nothing in sub-section (2) shall apply when a President absent for a period not exceeding ninety days during his term of office on ground of illness duly certified by such medical authority as the State Government may specify in this behalf.
