Section 63(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)[The Collector shall, within seven days of the election of the President under section 51,] [This portion was substituted for the words 'the president shall within seven days of his election under section 51' by Maharashtra 11 of 1983, Section 6(a).] call a special meeting of the Council for the purpose of, -(a)determining the number of the members of each of the [* * *] [The word 'five' was deleted by Maharashtra 14 of 1966, Section 4(a).] Subjects Committees referred to in the last preceding section, and the Subjects Committee of which the Vice-President shall be the ex-officio Chairman, and(b)[ nominating Councillors on the Subjects Committees in accordance with the provisions of sub-section (2B)] [clause (b) substituted by Maharashtra 36 of 2006, dated 13th December, 2006.]:Provided that, the President shall not be eligible for being a member of any of the Subjects Committees [but he shall have the right to speak in, and otherwise to take part in the proceedings of any Subjects Committee, except that he shall not be entitled to vote thereat.] [These words were substituted for the portion beginning with 'but shall have the right' and ending with 'its deliberations' by Maharashtra 4 of 1974, Section 12(a).]
