Section 94(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)There shall be a Chief Executive Officer [and one or more Deputy Chief Executive Officers] [These words were substituted for the words 'and a Deputy Chief Executive Officer' by Maharashtra 6 of 1995, section 29(a).] for every Zilla Parishad who shall be appointed by the State Government.
