Section 115 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
115. President may circulate written proposition.
(1)In matter prescribed by regulations made by the the Parishad, being matters for which in its opinion it is unnecessary to convene a meeting, the President may circulate a written proposition of his own, or of any other Councillor or of any executive officer of the Zilla Parishad for the observations and votes of Councillors.(2)The decision on any proposition so circulated, shall be in accordance with the majority of votes recorded thereon.(3)Every decision arrived at by the Zilla Parishad under this section shall be recorded in the Minute-book kept under sub-section (13) of section 111.
