Section 91 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
91. Powers and functions of Chairman of Standing Committee and of Subjects Committee.
(1)Subject to the provisions of this Act, and the rules made thereunder by the State Government,-(a)the Chairman of the Standing Committee or a Subjects Committee shall-(i)convene, preside at and conduct meetings of the Committee; and(ii)have access to the records of the Committee;(b)the Chairman of any such Committee may, in relation to subjects allotted to the Committee-(i)call for any information, return, statement, account, or report from any officer employed by or holding office under the Zilla Parishad or any servant thereof; and(ii)enter on and inspect any immovable property occupied by the Zilla Parishad or any institution under the control and management of the Zilla Pariashad or any work or development scheme in progress undertaken by the Zilla Pariashad or under its direction:Provided that, the Chairman of the Standing Committee may, in relation to any subject allotted to any Subjects Committee, also exercise the powers under this clause.(2)The Chairman of the Standing Committee may grant leave of absence for any period exceeding two months, but not exceeding four months, to any officer of Class I Service (other than the Chief Executive Officer) or Class II Service holding office under the Zilla Parishad.
