Section 78(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)Every Zilla Parishad [shall, within one month from the date of its first meeting called under section 45, appoint] [These words and figures were substituted for the words 'shall appoint' by Maharashtra 6 of 1975, Section 21(c).] in the manner hereinafter provided a Standing Committee and also the following Subjects Committees, that is to say-(a)Finance Committee,(b)Works Committee,(c)[ Agriculture [* * *] [[Entries (c) and (d) were substituted by Maharashtra 22 of 1970, Section 2(1).Sub-section (2) of section 2 Maharashtra 22 of 1970 reads as follows:-'(2) Notwithstanding anything contained in sub-section (1), the Agriculture Committee and the Co-operative Committee in existence at the commencement of the Maharashtra Zilla Parishads and Panchayat Samitis (Amendment) Act, 1970, shall continue to hold office and operate until such time as the first Agriculture and Co-operative Committee is constituted and the first meeting thereof is held'.]] Committee,(d)Social Welfare Committee,](e)[ Education and Sports Committee,] [Clause (e) was substituted by Maharashtra 24 of 2010, Section 2 (w.e.f. 21-8-2010).](f)Health Committee,(g)[ Animal Husbandry and Dairy Committee,] [Clause (g) was inserted by Maharashtra 6 of 1975, Section 21(d).](h)[ Women and Child Welfare Committee.] [Clause (h) was added by Maharashtra 4 of 1992, Section 3.]
