Section 141(1) in The Maharashtra Village Panchayats Act, 1959
(1)if, in the opinion of the [Standing Committee] [These words were substituted for the word 'Collector', by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] the number of persons maintained by a Panchayat as officers or servants, or the remuneration given or proposed to be given by the Panchayat to such persons, is excessive, the Panchayat shall, on being required by the [Standing Committee] [These words were substituted for the word 'Collector', by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] reduce such number or remuneration.
