Section 83 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
83. [ Chairman of Subjects Committees.] [Section 83 was substituted by Maharashtra 5 of 1971 section 4]
(1)There shall be [five] [This world was substituted for the word 'four' by Maharashtra 4 of 1992, Section 5(a).] Chairmen of the Subjects Committees of every Zilla Parishad of whom the Vice-President shall be one.(1A)[ Not later than 15 days from the first meeting of a Zilla Parishad convened under section 45, the Collector shall convene another meeting of the Zilla Parishad for the election of the Chairman of Subjects Committees (other than the Vice-President). The meeting shall be presided over by the Collector or such officer not below the rank of a Deputy Collector as the Collector may, by order in writing appoint in this behalf. The provisions of sub-sections (2) and (3) of section 45 shall, so far as may be applicable, apply to the procedure to be followed at such meeting.] [Sub-section (1A) was inserted by Maharashtra 6 of 1975, Section 27(1).](2)Subject to the provisions of this section, the Councillors shall from amongst the elected Councillors (excluding the President and the Vice-President) elect [four] [This word was substituted for the word 'three' by Maharashtra 4 of 1992, Section 5(b).] persons to be Chairman of the Subjects Committees, and each such Chairman and the Vice-President shall be placed in charge of such Committee or Commitees (but not more than two Committees) as the Parishad may determine:[Provided that, the Chairman of the Women and Child Welfare Committee shall be from amongst the elected Women Councillors.] [This proviso was inserted by Maharashtra 4, of 1992, Section 5(c).](2A)[ If a Councillor is a Chairman of any specified co-operative society or labour contract co-operative society and is elected as a Chairman of a Subjects Committee, and if a Chairman of any Subjects Committee is elected as Chairman of any such co-operative society, then such Councillor shall intimate in writing, within seven days from the date on which he is so elected, to the Collector his option to continue as Chairman of the Subjects Committee by resigning the office of the Chairman of such co-operative society. Any intimation so given shall be irrevocable. In default of such intimation within the aforesaid period, the office of the Chairman of the Subjects Committee to which he is elected shall become vacant.Explanation. - For the purposes of this sub-section, the resignation of the office of the Chairman of such co-operative society so tendered shall be effective from the date from the date of such resignation, any provisions to the contrary in the Maharashtra Co-operative Societies Act, 1960 or the rules made thereunder or the bye-laws of such society notwithstanding.] [Sub-section (2A) was substituted by Maharashtra 1 of 1963, Section 4.](3)[ The Agriculture Committee and the Animal Husbandry and Dairy Committee shall be placed in charge of one Chairman, and the Social Welfare Committee shall be placed in charge of another Chairman who shall be a person belonging either to a Scheduled Caste or a Scheduled Tribe or a Nomadic Tribe or a Vimukta Jati.] [Sub-section (3) was substituted for the original by Maharashtra 6 of 1975, Section 27(3).](4)(a)If the Vice-President is a person belonging to a Scheduled Caste or a Scheduled Tribe and there is no other elected Councillor belonging to such Caste or Tribe, then he shall be the Chairman of the Social Welfare Committee;(b)if amongst the elected Councillors-(i)there is only one Councillor belonging to such Caste or Tribe, he shall (unless he is already elected as President of the Zilla Parishad) be the Chairman of the Social Welfare Committee;(ii)[* * * * * * *] [Sub clauses (ii), (iii) and the proviso was deleted by Maharashtra 21 of 1994, Section 7(1)(a).](iii)[* * * * * * *] [ Sub clauses (ii), (iii) and the proviso was deleted by Maharashtra 21 of 1994, Section 7(1)(a).][* * * * * *] [Sub clauses (ii), (iii) and the proviso was deleted by Maharashtra 21 of 1994, Section 7(1)(a).]Explanation.- For the purposes of this sub-section, a person who is eligible to be elected [* *] [The words 'or co-opted' were deleted by Maharashtra 21 of 1994, Section 71(1)(b)(i).] to any of the seats, reserved for Scheduled Castes or Scheduled Tribes on the Social Welfare Committee under the Explanation to [clause (B) sub-clause (i) paragraph (a)] [These word, brackets, figure and letters were substituted for the word, brackets, figures and letter 'clause (i.a)' by Maharashtra 21 of 1994, Section 71(1)(b)(ii).] in sub-section (1) of section 80, shall also be eligible to be elected [* *] [The words 'or co-opted' were deleted by Maharashtra 21 of 1994, Section 71(1)(b)(i).] as Chairman of the said Committee.(5)The remaining four Subjects Committees shall be placed in charge of such of the remaining two Chairmen as the Zilla Parishad may determine in this behalf.[* * * * * * ] [ The proviso was deleted by Maharashtra 21 of 1994, Section 71(2).](6)[ The provision of section 43 shall mutatis mutandis apply in respect of the term of appointment of the Chairman of a Subjects Committee.] [Sub-section (6) was substituted by Maharashtra 27 of 2000, Section 7.]
