Section 108A in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
108A. [ Panchayat Samiti to conform to instruction given by Zilla Parishad. [Section 108A was inserted by Maharashtra 35 of 1963, Section 48.]
(1)A Panchayat Samiti shall conform to any instructions that may, from time to time, be given to it by the Zilla Parishad in the execution by the Panchayat Samiti of its duties and functions under this Act.(2)Nothing in sub-section (1) shall be construed as empowering a Zilla Parishad to issue instructions in respect of powers to be exercised and functions to be performed by a Panchayat Samiti in respect of matters concerning block grants.]
