Section 96(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)Any of the powers conferred or duties or functions imposed upon or vested in the Chief Executive Officer by or under this Act, may also be exercised, performed or discharged under the Chief Executive Officers control, and subject to such conditions and limitation, if any, as he may think fit to lay down, by any officer or servants holding officer under the Zilla Parishad to whom the Chief Executive Officer generally or specially empower by order in writing.
