Section 109(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)The Standing Committee or a Subjects Committee may require any officer holding office under, or servant of, the Zilla Parishad to attend any meeting of the committee and tender advice in respect of any matter which concerns the department under which such officer or servant is working, and every such officer or servant shall comply with such requisition.
