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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Maharashtra - Subsection

Section 109(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(3)
(a)Subject to the provisions of this Act and the rules made thereunder, in addition to the powers and functions specified in the foregoing provisions, the Standing Committee shall,-
(i)supervise and control the imposition and collection of taxes, rates, dues fees or tolls;
(ii)maintain a schedule of rates in connection with the execution of constructional works and development schemes and may revise it periodically so however, that the rates shall not be higher than the rates laid down by the State Government for similar works or development schemes in the locality;
(iii)manage and regulate the investment of the district fund; and
(iv)examine and pass monthly accounts of receipts and expenditure of the Zilla Parishad [(not being monthly accounts in relation to block grants given to a Panchayat Samiti)] [ This portion was added by Maharashtra 21 of 1968, Section 10.],
(b)The Standing Committee in relation to subjects allotted to any Subjects Committee including the subjects allotted to itself -
(i)may authorize any officer or servant to enter on, and inspect, any immovable property occupied by the Zilla Parishad, or any institution under the control and management of the Zilla Parishad or any work or development schemes in progress undertaken by the Zilla Parishad or under its direction;
(ii)may make any proposal to the Zilla Parishad concerning its power and functions; and
(iii)shall review periodically the progress of all activities of the Zilla Parishad, and place report thereon before the Zilla Parishad.
(c)The Standing Committee may, at any time, call for any proceedings of any Subjects Committee or for any return, statement, account, or reports concerning or connected with any subject allotted to such Subjects Committee.
(d)The Standing Committee may grant leave of absence not exceeding one month to the Chief Executive Officer and exceeding four months to other Officers of Class I service and Officers of Class II service holding offices under the Zilla Parishad.